PRAMODH C.SHETTY Vs. ABDUL MAJID

JUDGEMENT

(1.) This appeal is filed by the claimant seeking enhancement of compensation challenging the judgment and award dtd. 24/3/2012 in MVC No.551/2012 passed by the MACT at Mangalore.

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

(3.) Heard learned advocate for the appellant and learned advocate for respondent No.2/insurer. Notice to respondent No.1 is dispensed with vide order dtd. 31/8/2015 as there is no liability on him.