SYED SHAFI QUADERI Vs. SYED JAHANGER ALI

JUDGEMENT

(1.) THIS Miscellaneous First Appeal is filed under Section 173(1) of MV Act, against the judgment and award dated 20.10.2011 passed in MVC No.211/2009 on the file of the Motor Accident Claims Tribunal at Humnabad, partly allowing the claim petition 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 respondent No.2, this matter is heard on merits. The material placed before this Court is sufficient to dispose of the matter at this stage.

(3.) THE appellants have produced the copies of the claim petition, list of documents, first information report, complaint, spot panchanama, post -mortem examination report, IMV report, insurance policy and certificate issued by the Biraja Medical College to Syed Sha Hussain Khadri to licentiate of Medicine and Surgery in Ayurbeda of the college and he was declared to fit to practice and injection according to law. They have also produced RTC extract, objections of Respondent No.2.