RANGANATHA Vs. DHANANJAYA H.N.

JUDGEMENT

(1.) This appeal is filed by the claimant seeking enhancement of compensation challenging the judgment and award dtd. 7/9/2016 in MVC No.1624/2014 passed by the Additional Senior Civil Judge and MACT, XI, Tumakuru.

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

(3.) Heard the learned Advocate for the appellant and the learned advocate for respondent No.2. Notice to respondent No.1 is dispensed vide order dtd. 10/11/2017 as there is no dispute over the liability.