ESHWARAPPA Vs. NEW INDIA INSURANCE CO LTD

JUDGEMENT

(1.) Though the appeal is listed for orders, with consent of learned counsel on both sides, the same is taken up for final disposal.

(2.) This appeal is by the parents of the deceased E. Ramesh who died in the motor accident that occurred on 13.12.2011 involving the vehicle/bus bearing registration No. KA- 06/A-9222, seeking enhancement of compensation awarded by the Itinerary Senior Civil Judge and additional MACT., Hosadurga in MVC. No.135/2012 dated 01.06.2013.

(3.) The brief facts of the case are: