DAYANANDA Vs. SABASTIN DAYAS

JUDGEMENT

(1.) THIS is a claimant's appeal seeking for enhancement of compensation not being satisfied with the quantum of compensation awarded by MACT, Sorab in MVC No. 64/2008 dated 20.08.2009.

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

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