SHIVANAND NINGAPPA HURAKADLI Vs. TIPPANNA HANAMANTH

JUDGEMENT

(1.) CLAIMANT 's appeal for enhancement not being satisfied with the quantum of compensation awarded by Motor Accidents' Claims Tribunal, Bagalkot, in M.V.C. No. 566/2008 dated 23.12.2010.

(2.) HEARD Sri R.S. Kadibagil, learned counsel for the claimant and Sri M.K. Soudagar, learned counsel for the Insurer. Perused the judgment and award in question. By consent, appeal is taken up for final disposal.

(3.) TRIBUNAL on appreciation of evidence has awarded a total compensation of Rs. 20,200/ - under the following heads: