MASTER HARISHA Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS appeal under Section 173(1) of Motor Vehicles Act is filed against the judgment and award dated 01.02.2013 in MVC No. 8160/2010 on the file of the X Additional Small Cause Judge and MACT, Bangalore, for enhancement of compensation.

(2.) THE brief facts of the case which gave rise to filing of this appeal are as under:

(3.) I have heard the learned counsel appearing for the appellant -claimant and learned Government Pleader appearing for the respondents. Perused the records.