RAMACHANDRA SRIMANT Vs. SANGAPPA BHIMAPPA KUDACHI

JUDGEMENT

(1.) THIS Miscellaneous First Appeal is filed under Section 173(1) of MV Act against the judgment and award dated: 29.11.2010 passed in M.V.C. No. 191/2011 on the file of the Presiding Officer, Fast Track Court -IV and Member, M.A.C.T., Belgaum, partly allowing the claim petition for compensation and seeking for enhancement of compensation.

(2.) WITH the consent of the learned counsel for the appellants as well as the learned counsel for the respondents, this matter was heard on merits. The materials placed before this Court is sufficient to dispose of this case at this stage.

(3.) THE Claims Tribunal has awarded the compensation of Rs. 2,30,000/ - with interest at 6% per annum.