LALITHA Vs. DIVISION CONTROLLER

JUDGEMENT

(1.) This appeal is filed under Section 173(1) of the M.V. Act by the appellants-claimants being aggrieved by the judgment and award dated 10.01.2014, passed in MVC No.1127/2012 by the Senior Civil Judge and Addl. MACT, Bailhongal (for short "the Tribunal"), seeking enhancement of compensation.

(2.) For the sake of convenience, the parties would be referred to as per their ranking before the Tribunal.

(3.) Though the matter is listed for admission, with the consent of both the learned counsel for the parties, the matter is taken up for final disposal.