P. BALAJI Vs. KUMADA N.

JUDGEMENT

(1.) THIS appeal by the appellant/claimant under Section 173(1) of M.V. Act is against the judgment and award dated 11.03.2011 in MVC No. 5401/2010 on the file of the Small Cause Court and MACT, Bangalore.

(2.) THE Tribunal by the impugned judgment and award, awarded a total compensation of Rs. 2,10,300/ - to the claimant. Questioning the quantum of compensation awarded by the Tribunal, this appeal is preferred.

(3.) HAVING heard the submissions made by both the learned counsel and upon consideration of the entire material on record, the only point that arises for my determination is: