J SREEKUMARAN NAIR Vs. ORUGANTI KRISHNA

JUDGEMENT

(1.) This appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal.

(2.) Heard. The appeal is admitted and with the consent of the learned Counsel appearing for the parties, it is disposed of finally.

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