NWKRTC AND ORS. Vs. VASANT AND ORS.

JUDGEMENT

(1.) THIS appeal and cross -objection arise out of the judgment passed in MVC No. 101/2005 on the file of MACT, Hubli. The appeal, is by the claimant before Tribunal whereas the cross appeal is filed by respondents before the Tribunal.

(2.) BRIEF facts leading to this appeal are as under:

(3.) BEING aggrieved by the quantum of compensation, claimant has come up in this appeal seeking enhancement whereas the respondents before the Tribunal have come up in the cross -objection contending that the valid objection raised by them stating that there is negligence on the part of the claimant in causing the accident is not considered and therefore, question of awarding compensation is contrary to the pleadings available on record.