B.CHITTI Vs. K.R.SOMASHEKARA REDDY

JUDGEMENT

(1.) Heard Sri.K.T.Gurudev, the learned counsel appearing for the appellant and Smt.Y.Arunal, the learned counsel appearing for the respondent.

(2.) Notice to respondent No.1 is served and is unrepresented. There is no dispute relating to liability. The only question before this Court is relating to the quantum.

(3.) The instant appeal is filed by the claimant/appellant challenging the judgment and award dtd. 4/4/2014 passed in MVC No.382/2013 on the file of Motor Accident Claims Tribunal, Court of Small Causes, Bengaluru (for short, hereinafter referred to as 'Tribunal') seeking enhancement of compensation.