HIDAYAT ALI KHAN Vs. JASPAL SINGH

JUDGEMENT

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

(2.) The claimant-injured is before this Court dissatisfied with the quantum of compensation awarded under judgment and award dtd. 4/10/2019 in M.V.C. No.147/2018 on the file of learned I Addl. Senior Civil Judge and Addl. MACT, Hubballi (for short, 'Tribunal'), praying for enhancement of compensation.

(3.) Heard learned counsel Sri.Vijay S Chiniwar for the appellant and Sri.G.N. Racihur, learned counsel for respondent No.2-Reliance General Insurance Company and perused the appeal papers.