K.RAMEEZA Vs. BALAKRISHNA ALVA

JUDGEMENT

(1.) This appeal is filed by the appellants-claimants under Sec. 173(1) of Motor Vehicles Act, 1973 challenging the judgment and award dtd. 19/3/2020 passed in MVC No.961/2018 by the Motor Accident Claims Tribunal & Principal District and Sessions Judge, D.K., Mangaluru seeking enhancement of compensation.

(2.) Heard the arguments of the learned counsel for the appellants and learned counsel for respondent No.2- Insurance Company.

(3.) The status of the parties before the Tribunal is retained for the sake of convenience.