PARASHURAM Vs. PUSHPA VIJAYA

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel for the parties, it is taken up for final disposal.

(2.) The injured claimant is before this court in this appeal praying for enhancement of compensation by questioning the validity of judgment and award dated 04.09.2015, passed by the Additional Senior Civil Judge and JMFC and Member, MACT-VI, Jamkhandi in MVC No.513/2013.

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