VIJAYLAKSHMI Vs. BASAVARAJ

JUDGEMENT

(1.) NOTICE to the respondents 1 and 2 is dispensed with. This appeal by the appellants/claimants is directed against the judgment and award dated 04.07.2013 passed by the MACT, Lingasugur sitting at Sindhnoor in MVC No.123/2011.

(2.) BY the impugned judgment and award, the Tribunal has granted compensation at Rs.5,10,000/ - with interest at 6% per annum from the date of petition.

(3.) AGGRIEVED by that, the appellants/claimants have filed this appeal seeking enhancement.