SUNITA W/O RAVI MULAGUND; HARISH S/O RAVI MULAGUND; DYAMAVVA W/O BHARAMAPPA MULAGUND Vs. MAHADEVAPPA S/O SUBRAYA NAIK; DIVISIONAL MANAGER, NATIONAL INSURANCE CO LTD

JUDGEMENT

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

(2.) With the consent of the learned counsel appearing for the parties, the appeal is heard, admitted and disposed of finally.

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