K. SURYA KUMAR Vs. E.K. KUMAR

JUDGEMENT

(1.) Though this matter is listed for admission today, with the consent of both the learned counsel it is taken up for final disposal.

(2.) Heard the learned counsel for the appellant and the learned counsel for respondent No.2.

(3.) This appeal is filed challenging the judgment and award dtd. 21/4/2014, passed in M.V.C.No.7811/2012, on the file of the VIII Additional Small Cause Judge and XXXIII ACMM, Member, MACT, Bengaluru ('the Tribunal' for short) questioning the quantum of compensation.