RAVINDRA N TANTRY Vs. SHIVALEELA

JUDGEMENT

(1.) THIS appeal is filed by the appellant who was second respondent before the lower Court against the L.Rs. of the deceased Basappa Banatti and the Insurance Company.

(2.) IN brief the grounds of appeal are as follows:

(3.) THE Tribunal ought to have held that the Insurance Company was liable to pay the compensation but the finding of the Tribunal is not correct. The amount of compensation and the interest awarded is also excessive and highly arbitrary. With these averments, the appellant has sought for the dismissal of the judgment.