LAWS(KAR)-2015-6-448

SURESH Vs. GLOBAL LOGISTICS AND ORS.

Decided On June 25, 2015
SURESH Appellant
V/S
Global Logistics And Ors. Respondents

JUDGEMENT

(1.) This Miscellaneous First Appeal is filed under Sec. 173(1) of the MV Act against the judgment and award dated 18.02.2014 passed in MVC No. 1458/2011 on the file of the Court of Principal Senior Civil Judge and Motor Accident Claims Tribunal No. V at Bijapur, partly allowing the petition and seeking enhancement of compensation.

(2.) With the consent of the learned counsel for the appellant as well as the learned counsel for respondent No. 2, this matter was heard on merits. The materials placed before this Court is sufficient to dispose of this case.

(3.) The case of the claimant in the Claims Tribunal is as under: