MINOR RAVI Vs. KASHINATH SHINDE

JUDGEMENT

(1.) CLAIMANTS are in appeal, seeking for enhancement of compensation, not being satisfied with quantum of compensation awarded by Tribunal in respective claim petitions.

(2.) BY consent of learned advocates appearing for parties, these appeals are taken up for final disposal. I have heard the arguments of Shriyuths P.G. Cikkanaragund, Laxman B. Mannoddar and Smt. Preeti Shashank (appearing on behalf of Srikant J. Bhat). Perused the judgment and awards in question.

(3.) TRIBUNAL after considering the pleadings of the parties and on evaluation of evidence tendered by respective parties, has awarded compensation in respective claim petition under various headings as enunciated in the tabular column noted hereunder: <FRM>JUDGEMENT_413_LAWS(KAR)3_2014.html</FRM>