SAHANA K.S. Vs. RANGASWAMY AND ORS.

JUDGEMENT

(1.) Though the matter is listed for admission, with the consent of the learned Counsel for the parties, the same is taken for final disposal.

(2.) The appellant/claimant, who is a minor represented by her natural guardian - father has filed the above appeal for enhancement of compensation against the judgment and decree dated 3.8.2012 passed in MVC No. 20/2007 by the Senior Civil Judge and JMFC, MACT., K.R. Nagar,

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