B.S, CHENNAPPA Vs. HEAD MASTER

JUDGEMENT

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

(2.) Heard learned counsel Mr.Shivaprasad.M., appearing on behalf of the appellant and learned counsel Mr.Shivaraj Patil, appearing on behalf of respondent No.2.

(3.) This is an appeal preferred by the claimant being aggrieved by the judgment and award dtd. 11/4/2019 passed by the Senior Civil Judge and MACT, Maddur in MVC No.766/2017. This appeal is founded by the inadequacy of compensation awarded by the Tribunal and hence seeking for enhancement of the compensation.