ANITHA AND ORS. Vs. PUTTASWAMY AND ORS.

JUDGEMENT

(1.) This appeal is by the claimants for enhancement of compensation awarded by the Tribunal.

(2.) Though the matter is listed for orders, with the consent of learned Counsel appearing for the parties, it is heard and disposed of finally.

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