ELUMALE Vs. MADHU KUMAR

JUDGEMENT

(1.) This appeal is filed by the claimant seeking enhancement of compensation challenging the judgment and award dtd. 17/3/2011 in MVC No.932/2009 passed by the Fast Track-III and Additional MACT-IV, Shivamogga.

(2.) For the sake of convenience, parties are referred to as per their rank before the Tribunal.

(3.) Heard the learned advocate for the appellant and the learned advocate for respondent No.3. Though notice was served on respondent No.1/driver and respondent No.2/owner of the vehicle, both are unrepresented.