NARESH BABU Vs. MANJULA K.R.

JUDGEMENT

(1.) This appeal is preferred by the appellant/claimant challenging the judgment and award passed in MVC No.4757/2008 dtd. 13/12/2013 by the Judge, Court of Small Causes and XXVI ACMM and Motor Accident Claims Tribunal (SCCH-9), Bengaluru (for short 'the Tribunal'). This appeal is founded on the premise of inadequacy and meager compensation awarded and to set aside the liability fastened as against respondent No.1 and to fix the liability on respondent No.2 - Insurance Company.

(2.) Though this matter is listed for admission, with consent of both learned counsel, matter is taken up for final disposal.

(3.) Parties to the appeal shall be referred to as per their status before the tribunal.