H C MANJUNATH Vs. CHANDRU

JUDGEMENT

(1.) THIS is a claimant's appeal against the impugned judgment and award dated 06.01.2011 passed in MVC No. 1963/2009 by the Tribunal seeking enhancement of compensation.

(2.) EVEN though the matter has come up for admission, with the consent of learned counsel appearing for both the sides, it is taken up for final disposal.

(3.) FOR the sake of convenience the parties are referred to as per their ranking before the Tribunal below.