N SURESH Vs. YUSUF SHARIFF
LAWS(SC)-2012-3-51
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on March 19,2012

N SURESH Appellant
VERSUS
YUSUF SHARIFF Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Feeling dissatisfied with the nominal enhancement granted by the High Court in the amount of compensation awarded by the Motor Accident Claim Tribunal, Maddur (Karnataka) in M.V.C.No.106/2003, the appellant has filed this appeal.;


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