T. S. SOMASHEKAR Vs. HANUMANTHAPPA

JUDGEMENT

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

(2.) This appeal is filed under Section 173(1) of M.V. Act by the appellants-claimants being aggrieved by the judgment and award dated 26th February 2016, passed in MVC No.1250/2014 on the file of the Principal Senior Civil Judge and J.M.F.C., Hospet (for short "the Tribunal"), seeking enhancement of compensation.

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