RANGASWAMY Vs. GOPALA AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/claimant assailing the judgment and award passed by the III Additional District Judge and MACT, Hassan in MVC No. 693/2013 dated 15.4.2015.

(2.) Heard. Though this appeal is listed for orders, with the consent of the leaned counsel appearing for the parties, it is taken up for final disposal.

(3.) Accident in question is not in dispute so also the involvement of offending vehicle insured with the respondent/insurer. It is the contention of the learned counsel for the appellant/claimant that the compensation awarded under various heads is on the lower side and income taken is also on the lower side and the same requires to be enhanced by allowing the appeal.