PRAKASH Vs. RANGAPPA

JUDGEMENT

(1.) This appeal is directed against the judgment and award dtd. 30/11/2015 passed by the Addl. Senior Civil Judge and M.A.C.T. No.VI at Jamkhandi (hereinafter referred as 'tribunal' for short) in M.V.C. No.94/2010 by the claimant. This appeal is premised on the ground of inadequate and meager compensation awarded by the Tribunal.

(2.) Though this matter is listed for admission, with consent of learned counsel on both sides, matter is taken up for final disposal.

(3.) Parties to the appeal shall be referred to as per their status before the Tribunal.