B G NAGARAJU Vs. WET CREATIONS

JUDGEMENT

(1.) Claimants are in appeal seeking for enhancement of compensation not being satisfied with the quantum of compensation awarded by the Motor Vehicles Accident Claims Tribunal.

(2.) I have heard the arguments of Sri V Sudhakar, learned counsel appearing claimants and Sri Arun Ponnappa, learned counsel appearing for respondent No.2 - insurer. Notice to respondent No.1 has been dispensed with vide order dated 26.09.2013.

(3.) I have perused the judgment and awards in question as also records secured from Tribunal.