ANEESAHEMMED Vs. MOHAMMED YUSUF

JUDGEMENT

(1.) Though this appeal is listed for Admission, with the consent of the learned counsel for both the parties, the same is taken up for final disposal.

(2.) The injured claimant is before this Court in this appeal not being satisfied with the quantum of compensation awarded under the judgment and award, dtd. 30/7/2016, passed in M.V.C. No.565/2014 by the Principal Senior Civil Judge and Additional Motor Accident Claims Tribunal, Dharwad (for short, 'the Tribunal').

(3.) Heard learned counsel Sri. S.L.Linganagoudar for Sri. Harish S.Maigur, for the appellant-claimant, and learned counsel Sri. Suresh S.Gundi, appearing for respondent No.2-insurance company.