THIMMAPPA Vs. KHALEEL AHMED

JUDGEMENT

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

(2.) Heard learned counsel appearing for the appellant and learned counsel appearing for the respondents.

(3.) This appeal is filed by the appellant/claimant challenging the Judgment and Award passed in M.V.C.No.490/2011 dated 10.04.2013 by the Additional District Judge and MACT, at Chikmagalur ('the Tribunal' for short), questioning the quantum of compensation awarded by the Tribunal.