BHIMAVVA AND ORS. Vs. REVATHI AND ORS.

JUDGEMENT

(1.) THOUGH this appeal is posted for orders, it is taken up for final disposal with the consent of the learned counsel appearing for the parties.

(2.) THIS is claimants' appeal filed against the impugned judgment and award dated 21st August 2012 passed in MVC No. 152/2010 on the file of the Principal District Judge and Member, MACT, at Tumkur (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation.

(3.) IN brief, the facts of the case are: