REKHA Vs. GULAB

JUDGEMENT

(1.) Though this appeal is listed for admission, it is taken up for final disposal, with the consent of learned counsel for both the parties.

(2.) The claimants - mother, sister and brother of the deceased Yuvaraj Shivaputrappa Kamble are in appeal not being satisfied with the quantum of compensation and praying for enhancement of compensation under the judgment and award dtd. 5/4/2021 in MVC.No.2459/2018 on the file of the V Additional District Judge and Member of Additional MACT, Belagavi (for short, 'Tribunal')

(3.) Heard the learned counsel Sri.Ashok A. Naik for appellants and learned counsel Sri.Ravindra R. Mane for respondent No.2 through video conference. Perused the appeal papers along with Trial Court Records.