SOMAVVA KALLAPPA PUJER Vs. HARI

JUDGEMENT

(1.) This appeal is preferred by the claimants aggrieved by the judgment and award dtd. 16/9/2017, passed by the Addl. MACT and Senior Civil Judge, Khanapur, in MVC No.577/2016. This appeal is premised on the ground of inadequate and meager compensation awarded by the tribunal.

(2.) Brief facts of the case.

(3.) In order to substantiate and establish the case, claimant No.6 examined himself as PW.1 and got marked Exs.P.1 to P.8. Though respondent was represented by a counsel, was placed absent as no statement of objections was filed and failed to contest the matter.