RADHAKRISHNA Vs. K NAGARAJU

JUDGEMENT

(1.) THIS is a claimant's appeal seeking for enhancement of compensation in respect of the injuries sustained in a motor accident.

(2.) FOR the sake of convenience, the parties in this appeal would be referred to by their rankings as they are arrayed in the claim petition before the Tribunal.

(3.) THE appellant-claimant being aggrieved by the quantum of compensation is in appeal before this Court.