ESHWARAPPA Vs. ANWARI KHANAM

JUDGEMENT

(1.) THOUGH matters are listed for orders, with the consent of learned counsel for parties, they are taken up for final disposal. MFA No.10329/2008 is filed by owner against the award made in MVC No.4658/2007 raising several contentions. MFA No.11231/2008 is filed by claimants for enhancement of compensation.

(2.) HEARD the learned counsel for parties.

(3.) IN a decision reported in 2007 ACJ 1284 (in the case of Oriental Insurance Co. Ltd. Vs. Meena Variyal), the Supreme Court has held:-