PREMA Vs. DIVISIONAL MANAGER,KSRTC

JUDGEMENT

(1.) This appeal is filed under Section 173(1) of M.V. Act by the appellants-claimants being aggrieved by the judgment and award dated 4th March 2016, passed in MVC No.492/2015 on the file of the VIII-Additional District and Sessions Judge, Belagavi (for short the Tribunal ), seeking enhancement of compensation.

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

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