ISMAIL SAB Vs. MANOHAR HONNAPPA NAIK, S/O. HONNAPPA NAIK

JUDGEMENT

(1.) THE appellant has filed this appeal seeking enhancement of compensation awarded by the Principal Civil Judge (Sr. Dn) and Additional MACT. Udupi in M.V.C. No. 367/2005, whereby the Tribunal has awarded the global compensation of Rs. 22,000/ -, on account, of the injuries sustained by him in the motor vehicle accident.

(2.) THE brief facts of the case are as follows:

(3.) CONSIDERING the oral and documentary evidence produced by both the parties, the Tribunal awarded a global compensation of Rs. 22,000/ -.