LAWS(KAR)-2015-2-408

MAYAMMA Vs. HEMANTH KUMAR AND ORS.

Decided On February 16, 2015
MAYAMMA Appellant
V/S
Hemanth Kumar And Ors. Respondents

JUDGEMENT

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

(2.) With the consent of the learned counsel appearing for the parties, the appeal is heard and disposed of finally.

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