PANDHARINATH Vs. SHIVKUMAR

JUDGEMENT

(1.) THOUGH the matter is posted in the list of admission, with the consent of learned counsel for both the parties, it is taken up for final hearing and is being disposed of by this judgment.

(2.) THE appellant dissatisfied with the amount of compensation awarded by the tribunal for the injuries sustained by him in a motor vehicle accident, has filed this appeal, seeking enhancement.

(3.) THE appellant was examined as PW. 1 and in his evidence Exs. P1 to P19 were marked. On behalf of the respondents, RW. 1 was examined.