GEETHA G. Vs. THE DIRECTOR

JUDGEMENT

(1.) This is a claimants appeal questioning the correctness and legality of the judgment and award passed in MVC No. 2355/2012 dated 19.08.2013 by the MACT, Bangalore and enhancement is sought for in this appeal. Though matter is listed for orders by consent of learned Advocates appearing for the parties and also in view of the fact that tribunal records have been secured, matter is taken up for final hearing.

(2.) I have heard the arguments of learned Advocates appearing for the parties.

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