H. SRINIVAS Vs. BHARATHI SHETTY AND ORS.

JUDGEMENT

(1.) This appeal is by the claimant challenging the judgment and award passed by the Tribunal on the ground of negligence and quantum.

(2.) Heard. The appeal is admitted and with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

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