LAWS(KAR)-2013-8-319

RAMAKRISHNA Vs. B N SATHISH

Decided On August 02, 2013
RAMAKRISHNA Appellant
V/S
B N SATHISH Respondents

JUDGEMENT

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

(2.) Though the matter is listed in the orders list, 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.