SATINDER KAUR Vs. R. SREENIVASAN

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel on both sides, they are heard finally and disposed of by this judgment.

(2.) This appeal has been filed by the claimants seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal & XXI Addl. Small Causes Judge & XIX ACMM, Court of Small Causes, Bangalore, (SCCH-23), (hereinafter referred to as 'Claims Tribunal' for brevity), dated 30.05.2013 in MVC No.151/2012.

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