VISHAL Vs. JAKEER

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of the learned counsels appearing on both sides, it is taken-up for final disposal.

(2.) The claimant has filed this appeal under Sec. 173(1) of the Motor Vehicles Act, 1988 (' MV Act ' for short) seeking enhancement of compensation challenging the judgment and award dtd. 6/7/2018 passed by the III Additional Senior Civil Judge and MACT-XII, Vijayapura, in MVC No.921/2016.

(3.) For the sake of convenience, parties herein are referred with the original ranks occupied by them before the Tribunal.