AZMATHULLA Vs. SUBHAN

JUDGEMENT

(1.) This miscellaneous first appeal is filed challenging the judgment and award dated 03.10.2012, passed in MVC No.5265/2011 on the file of 14th Additional Judge, MACT, Court of Small Causes, Bengaluru.

(2.) Though the matter was listed for admission, with the consent of both the counsel, matter is taken up for final hearing.

(3.) The appellant is the injured has sustained grievous injuries in the road accident which had taken place on 20.07.2011. There is no dispute with regard to the accident. The present appeal is filed challenging the quantum of compensation awarded by the learned Tribunal.