LAWS(KAR)-2015-2-485

YALLAJIRAO Vs. BABURAO AND ORS.

Decided On February 05, 2015
Yallajirao Appellant
V/S
Baburao And Ors. Respondents

JUDGEMENT

(1.) Dissatisfied with the quantum of compensation awarded by the tribunal, the appellant/claimant has preferred this appeal under Sec. 273(1) of M.V. Act.

(2.) The facts which gave rise to this appeal are that: - -

(3.) I have heard both the learned counsel appearing for the claimant and the respondent insurance company.