RAMAKRISHNA NAYAK Vs. DEEPA S RAO

JUDGEMENT

(1.) WITH the consent of learned counsel for the parties, the appeal though posted for Admission is heard for final disposal.

(2.) THE appeal is by the claimant, seeking enhancement of compensation awarded by the Additional Senior Civil Judge and MACT, Udupi in MVC No.1434/2008 by the judgment and award dated 27.3.2010. THE Tribunal has awarded compensation of Rs.22,500/-.