SIDDU Vs. SOMNATH CHIMKODE AND ORS.

JUDGEMENT

(1.) THIS Miscellaneous First Appeal is filed under Section 173(1) of MV Act, against the judgment and award dated 25.01.2011 passed in MVC No. 237/2009 on the file of Prl. Senior Civil Judge & MACT -II Bidar, partly allowing the claim 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 is heard on merits. The records of the Claims Tribunal were called for and I have perused the same. The case of the claimant in the Claims Tribunal is as under:

(3.) RESPONDENT Nos. 1 and 2 have filed separate objection statements in the Claims Tribunal.