LOKESH G.@ LOKANATH Vs. NAGARAJ

JUDGEMENT

(1.) This appeal is filed under Section 173 (1) of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded by the Senior Civil Judge and Additional Motor Vehicle Accident Claims Tribunal (hereinafter referred to as 'The Tribunal', for short), by its judgment and award dated 16.11.2012 in MVC No. 1030/2010.

(2.) The appellant/claimant in his memorandum of appeal 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.

(3.) This Appeal though has been listed for admission, however, with the consent from both sides the matter is taken up for final disposal.