MAHESH @ MAYUR Vs. MAHALINGESH @ MAHALINGAPPA

JUDGEMENT

(1.) This appeal though has been listed for admission, however, with the consent from both side the matter is taken up for final disposal.

(2.) The appellant herein was the claimant before the Fast Track Court-II, Dharwad sitting at Hubli (henceforth referred to as the 'Tribunal' for brevity) in MVC No.28/2006, whose claim petition under Section 166 of the Motor Vehicles Act, 1988 was allowed in part by the impugned judgment and award dated 16.06.2011. Seeking enhancement of the compensation awarded by the Tribunal the appellant has preferred this appeal.

(3.) In his memorandum of appeal, the appellant has taken a contention that the quantum of compensation awarded by the Tribunal under various heads are all meager. Further stating that the Tribunal ought to have awarded the compensation as claimed by him, has prayed for allowing the appeal.