M AMRESH @ AMBRISH Vs. R VIVEKANANDA

JUDGEMENT

(1.) This Miscellaneous First Appeal is filed under section 173[1] of the Motor Vehicles Act, 1988, against the Judgment and Award dated 28.11.2014 passed in MVC No.6557/2012 on the file of the 16th Additional Judge, Member, MACT, Court of Small Causes, Bangalore, partly allowing the claim petition for compensation and seeking enhancement of compensation.

(2.) With the consent of learned Counsel for the Appellant as well as learned Counsel for the respondents, this matter was taken up for final disposal and thereafter this matter was heard on merits. The materials placed before this Court is sufficient to dispose of this case at this stage.

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