PARVATI SHANKAR CHOUGULE Vs. SHANKARAYYA B HALAGIMARADI

JUDGEMENT

(1.) THE appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal.

(2.) THOUGH , the appeal is l isted for admission, with the consent of the learned counsel appearing for the parties, the appeal is heard, admitted and disposed of final ly.

(3.) FOR the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.