MAHADEV BASAPPA HANCHINMANI Vs. ABBASALI AND ANOTHER

JUDGEMENT

(1.) This Miscellaneous First Appeal is filed under Section 173 (1) of MV Act aainst the judgment and award dated 1-4-2011 passed in MVC No. 397/2010 on the file of the Presiding Officer, Fast Track Court III and Additional Motor Accident Claims Tribunal, Belgaum, partly allowing the claim petition for compensation 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. The materials placed before this Court is sufficient to dispose of this case at this stage.

(3.) The parties will be referred with reference to their status in the claims tribunal.