SUBRAMANI Vs. DIVISIONAL MANAGER, NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) This is a claimants' appeal i.e., the parents of the deceased have filed the above appeal against the impugned judgment and award dated 15.10.2011 passed in MVC No. 8628/2010 by the V Addl. Judge, Member MACT, Mayohal Unit, Bangalore, (SCCH- 20) seeking enhancement of compensation.

(2.) Even though the matter has come up for admission, with the consent of learned counsel for the parties, it is taken up for final disposal.

(3.) For the sake of convenience the parties are referred to as per their ranking before the Tribunal.