RESHMA BHANU W/O. LATE HABIBULLA SHARIFF Vs. THE DIVISIONAL CONTROLER KSRTC, 5TH DIVISION BANGALORE- 560001

JUDGEMENT

(1.) THE appellants dissatisfied with the amount of compensation awarded by the Tribunal have fifed this appeal seeking enhancement. The facts relevant for the purpose of the appeal are as under:

(2.) THE respondent contested the petition before the Tribunal. During enquiry appellant No. 1 was examined as PW. 1 and one witness PW. 2 and in evidence the documents Exs. P.1 to 11 were marked. The respondent examined one C.G.Boregowda as RW.1.

(3.) I have heard the learned counsel for both the parties.