KASHAVVA ALIAS BALAVVA Vs. BASHIR BADUMIYA SAYYED

JUDGEMENT

(1.) THIS is a claimant's appeal questioning the correctness and legality of the judgment and award passed in MVC.No. 1939/2009 dated 12.07.2010 by the MACT, Belgaum and enhancement is sought for in this appeal.

(2.) THOUGH matter is listed for orders by consent of learned Advocates appearing for the parties and also in view of the fact that certified copies of depositions and Exhibits are made available, matter is taken up for final hearing.

(3.) I have heard the arguments of learned Advocates appearing for the parties namely Sriyuths S.M.Kalwad, learned counsel appearing for the appellant/3rd respondent, N.R.Kuppelur, appearing for respondent No.2 and Smt. Geetha K.M. @ Pawar, appearing for respondent Nos.3 and 4 -claimant. Notice to respondent No.1 has been dispensed with by order dated 29.05.2013.