K.SOMASHEKAR,J. - (1.) Though the matter is listed for admission, with consent of both the parties, the same is heard for final disposal.
(2.) Heard the learned counsel for the appellant and the learned counsel for the contesting 2nd respondent-insurer, perused the records.
(3.) The injured-claimant has preferred this appeal, being not satisfied with the quantum of compensation awarded in the impugned Judgment dated 04.11.2015, passed by the Principal Motor Accident Claims Tribunal (SCCH-1), Bengaluru, made in MVC No.4486/2014, seeking enhancement of compensation.;