RUDRAVVA Vs. GOPAL KRISHNA

JUDGEMENT

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

(2.) Appellants-parents of the deceased are before this Court in this appeal praying for enhancement of compensation, not being satisfied with the compensation awarded under judgment and award dtd. 30/11/2019 passed in MVC.No.42/2018 by the III Additional Senior Civil Judge and Additional M.A.C.T., Dharwad (for short, 'the Tribunal').

(3.) There is no dispute with regard to the accident that had taken place on 28/12/2017 between motorcycle bearing registration No.KA-25/Y-3415 and car bearing registration No.MH-21/V-8839 and the resultant death of one Manjunath, son of appellants herein.