G. SUHAIL Vs. H. NATARAJA

JUDGEMENT

(1.) THIS is a claimant's appeal questioning the correctness and legality of the judgment and award passed in MVC No. 403/2008 dated 28.01.2009 by the MACT, Davanagere seeking enhancement of compensation.

(2.) THOUGH matter is listed for orders by consent of learned Advocates appearing for the parties, it is taken up for final hearing.

(3.) FACTS in brief leading to filing of this appeal are as under: