R.KISHORE KUMAR Vs. ABDUL MATHIN

JUDGEMENT

(1.) This appeal is preferred by the appellant-claimant challenging the judgment and award dtd. 6/2/2020 passed in MVC.No.4659/2018 by the Motor Vehicles Accident Claims Tribunal, Bengaluru City (for short 'the tribunal'). This appeal is founded on the premise of inadequacy of compensation and erroneously fastening 20% contributory negligence as against the appellant- claimant.

(2.) Parties to the appeal shall be referred to as per their status before the tribunal.

(3.) Brief facts of the case is as under: