NAZEER SAHEB Vs. K. MOHAN BHAT

JUDGEMENT

(1.) This is a claimants' appeal for enhancement of compensation. Heard learned counsel for parties.

(2.) The only question that would arise for determination in this appeal is:

(3.) In a decision, (in the case of R.K. Malik and another vs. Kiran Pal and Others, 2009 ACJ 1924) the Supreme Court has held: