VEERABHADRA KHARVI Vs. ANANDA KHARVI

JUDGEMENT

(1.) This Miscellaneous First Appeal is filed under section 173[1] of the Motor Vehicles Act, 1988, against the Judgment and Award dated 21.11.2014 passed in MVC No.678/2013 on the file of the Additional District and Sessions Judge, MACT, Udupi, [sitting at Kundapura], Kundapura, 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.

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