ROOPA Vs. BASAYYA

JUDGEMENT

(1.) Though this appeal is posted in 'Orders' list, with the consent of the learned counsels appearing for the parties on both sides, the same is taken-up for final disposal.

(2.) This appeal is filed by the claimant seeking enhancement challenging the judgment and award dtd. 28/1/2016 passed by the Principal Senior Civil Judge and Motor Accident Claims Tribunal-V, Vijayapur, in MVC No.1236/2014.

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