VEERAYYA Vs. SAYYADMUBARAKALI

JUDGEMENT

(1.) This appeal is filed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the Addl. Civil Judge (Sr. Dn.) and Addl. M.A.C.T., at Ranebennur (hereinafter referred to as ' The Tribunal- , for short), by its judgment and award, dated 23-6-2009 passed in MVC No. 104/2005.

(2.) In his memorandum of appeal, the appellant/claimant has taken a contention that the compensation awarded by the Tribunal below is totally disproportionate to the damage and injuries suffered by him in the accident. Thus, the compensation is required to be enhanced. He has further stated that the Tribunal below did not consider the disability certificate at Ex.P96 and also the evidence of PW2. The compensation awarded under different heads are meager. Further stating that the Tribunal below ignored the fact that the injured was admitted twice to the hospital and was following up physiotherapy, towards which no compensation has been awarded, the appellant has prayed for enhancement of compensation.

(3.) In response to the notice, respondent No. 1 is being represented by his counsel. As could be seen in the order sheet, in spite giving sufficient opportunities, since the appellant fails to take appropriate steps, by virtue of order, dated 29-1-2013, the appeal against respondent No. 2 has stood dismissed.