ISSAMIYA @ ISSAMUDDIN Vs. GULAM RASOOL S/O MAQBOOLSAB

JUDGEMENT

(1.) This Miscellaneous First Appeal is filed under Section 173 (1) of Motor Vehicles Act against the judgment and award dated 30.07.2011 passed in MVC No.152/2009 on the file of Principal Senior Civil Judge and MACT-II Bidar, partly allowing the claim petition and seeking enhancement of compensation.

(2.) With the consent of the learned counsel for the appellant as well as the learned counsel for Respondent No.2, this matter was heard on merits.

(3.) Learned counsel for the appellant has produced the certified copy of deposition of PW-2 doctor, Ex.P-1 F.I.R., Ex.P-2 complaint, Ex.P-3 spot panchanama, Ex.P-4 wound certificate of Issamiyya S/o Ibrahimsab, Ex.P-5 copy of the charge sheet, Ex.P-6 disability certificate, Ex.P-7 medical bills.