MUTHAPPA Vs. DIVISIONAL CONTROLLER, BAGALKOT AND ANOTHER

JUDGEMENT

(1.) This apeal is preferred by the claimant/appellant challenging the judgment and award dated 17-12-2013 in MVC No. 631/2010 on the file of the Senior Civil Judge & Member MACT-VIII, Badami.

(2.) The facts leading to filing of the claim petition before the Tribunal that :

(3.) The respondents herein appeared before the Tribunal and filed the objection statement denying the averments made in the claim petition with regard to the age, occupation and income of the claimant and injuries sustained by the claimant. They have also contended that the compensation claimed by the claimant is exorbitant and on higher side.