LAWS(KAR)-2013-7-402

SATHYANARAYANA A Vs. UDAYASHANKAR BHAT N AND ORS

Decided On July 01, 2013
SATHYANARAYANA A Appellant
V/S
UDAYASHANKAR BHAT N AND ORS Respondents

JUDGEMENT

(1.) This appeal is by the claimant challenging the judgment and award of the Tribunal on the ground of negligence as well as quantum of compensation awarded by the Tribunal.

(2.) Though the matter is listed in the orders lists, with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(3.) For the sake of convenience parties are referred to as they are referred to in the claim petition before the Tribunal.