YESHODAMMA Vs. C.K. GURUMURTHY AND ORS.

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, this appeal is heard and disposed of finally by this judgment.

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