SRINIVASA G. SHETTY Vs. A.N. MANJUNATH

JUDGEMENT

(1.) This appeal has been filed by the appellant, being aggrieved by the judgment and award passed by the Principal District Judge and MACT, (hereinafter referred to as Tribunal', for brevity), Chikkamagaluru, in M.V.C.No.762/2009 disposed of on 20.04.2013. The challenge is on the quantum of compensation awarded by the Tribunal.

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(3.) For the sake of convenience, parties herein shall be referred to in terms of their status before the Tribunal.