RUBIN Vs. DIVISIONAL CONTROLLER NWKRTC, BELAGAVI DIVISION

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel for the parties, the matter is finally heard and disposed of by this order.

(2.) The claimant has preferred this appeal being aggrieved by the judgment and award passed by the VI Additional District and Sessions Judge and AMACT, Belagavi, passed in MVC No.756/2012, dated 04.09.2015 seeking enhancement of compensation.

(3.) The brief facts which are necessary for disposal of this appeal are as under :