LAWS(KAR)-2015-1-504

NARAYANA POOJARY Vs. M S SHESHA

Decided On January 23, 2015
Narayana Poojary Appellant
V/S
M S Shesha Respondents

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal.

(2.) WITH the consent of the learned counsel appearing for the parties, the appeal is heard and disposed of finally.

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