HANUMANTHA Vs. SHRIRAM GENERAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Learned counsel for the appellant and the learned counsel for the 1st respondent are present.

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

(3.) This appeal is by the claimant for enhancement of the compensation awarded on 20.04.2018 in MVC No.110/2014 on the file of the Senior Civil Judge and MACT, Kanakapura (for short 'the Tribunal') on account of injuries sustained by him in a road traffic accident.