RAGHU KUMAR Vs. GANGAMMA

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel on both sides, it is heard finally.

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

(3.) This is claimant's appeal for seeking enhancement of compensation and modification of the judgment and award dated 08.03.2012 passed in MVC No.1685/2009 by the Motor Accident Claims Tribunal, Bangalore (hereinafter referred to as 'the Tribunal', for the sake of brevity)