USHA AND ORS. Vs. C. ARASEGOWDA AND ORS.

JUDGEMENT

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

(2.) THIS appeal by the claimants is directed against the impugned judgment and award dated 19.04.2013 passed in MVC No. 760/2010 on the file of the Senior Civil Judge and JMFC and Addl. MACT, Kunigal (hereinafter referred to as 'Tribunal' for short) seeking to enhance the compensation.

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