DYANESHWAR SHANKARRAO YEDGE Vs. NAMDEO GANGADHAR PHULWALKAR

JUDGEMENT

(1.) This Appeal impugns the judgment and award passed by the learned District Judge/ex-Officio member of Motor Accident Claim tribunal, Nanded in Motor Accident Claim petition No. 187 of 1997 dated July 18, 1998.

(2.) Background facts, of the present case, were as follows :-

(3.) Having heard the learned counsel for the parties, following are the points arising for my determinations with the finding thereon:-Points for Determination :- (i) Whether the Petitioner is entitled to seek enhancement in the amount of compensation - Yes. (ii) What order - As per final Order reasons for Points No. l and 2 :-