LAWS(KAR)-2012-6-193

K B SHIVAKUMAR Vs. H M RAFIQ

Decided On June 05, 2012
K B SHIVAKUMAR Appellant
V/S
H M RAFIQ Respondents

JUDGEMENT

(1.) WITH the consent of learned counsel for both 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 Additional MACT, Hassan in MVC No.974/2005 by the judgment and award dated 30.12.2010. The Tribunal has awarded compensation of Rs.67,280/- with 6% interest.