SANNAMMA Vs. BHARTI AXIS GENERAL INSURANCE CO LTD

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 claimants, seeking enhancement of compensation awarded by the Senior Civil Judge and Addl. MACT at Sira in MVC No.430/2010 by the judgment and award dated 19.3.2011. THE Tribunal has awarded compensation of Rs.4,31,944/-.