YASHWANTH DONGRE Vs. SALMAN RASHEED

JUDGEMENT

(1.) This Miscellaneous First Appeal is filed under Section 173(1) of MV Act against the judgment and award dated: 07.01.2010 passed in MVC No. 1361/2006 on the file of the Presiding Officer, FTC-IV and Additional MACT, Mysore, partly allowing the claim petition for compensation and seeking for enhancement of compensation.

(2.) With the consent of the learned counsel for the appellant as well as the learned counsel for the respondents, this matter was heard on merits. The materials placed before this Court is sufficient to dispose of this matter at this stage.

(3.) The case of the claimant in the Claims Tribunal is as under:--