PRADEEPA Vs. H.S. KANTHARAJ

JUDGEMENT

(1.) Though this appeal is listed for admission today, with the consent of learned counsel appearing for appellant/claimant and learned counsel appearing for respondent No.3/Insurance Company, the same is taken up for final disposal.

(2.) Heard learned counsel appearing for the appellant/claimant and learned counsel appearing for respondent No.3/Insurance Company.

(3.) This appeal is filed by the appellant/claimant challenging the Judgment and Award dated 23.01.2012 passed in M.V.C. No. 90/2011 by the Senior Civil Judge and Additional MACT., at Holalkere ('the Tribunal' for short), questioning the quantum of compensation awarded by the Tribunal.