GOVINDA HARGI Vs. GANAPAIAH

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 the respondent No.3-Insurance Company. This appeal is filed challenging the judgment and award dtd. 27/8/2015 passed in M.V.C.No.133/2012 on the file of the Senior Civil Judge and JMFC and Additional Motor Accidents Claims Tribunal-9, Sagar ('the Tribunal' for short) for enhancement of compensation.

(3.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.