SHANKARA @ VANAKARAIAH S/O BYRAIAH Vs. K P SRIDHANARA VAIDYA, S/O PRAHLAD VAIDYA AND; NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent of the learned Counsel appearing for the respective parties it is taken up for final disposal.

(2.) This appeal is by the claimant seeking for enhancement of compensation in respect of the injuries which he has sustained in a motor accident.

(3.) The brief facts are: