ARUN Vs. MANAGER

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the impugned judgment and award dated 22nd August 2005, passed in MVC No. 2833/1999, by the Additional Jude, Member, Motor Accident Claims Tribunal-V, Court of Small Causes, Bangalore City, (for short, 'Tribunal' ) for enhancement of compensation on the ground that, the compensation of Rs.1,89,320/- awarded in his favour as against his claim for Rs.4,70,000/-, is inadequate.

(2.) WE have heard learned counsel appearing for appellant and learned counsel appearing for Insurer.

(3.) IN the light of the submission of the learned counsel appearing for both parties, as stated supra, this appeal is disposed of following the judgment passed by the Division Bench of this Court dated 23rd May 2011 in M.F.A.No.151/2006 (A. Aravind Vs. A. Arun and others) and for the reasons stated therein, confirming the liability fastened on the owner of the offending vehicle.