MURALI Vs. SHEELA S. BALLAL AND ORS.

JUDGEMENT

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

(2.) Heard, the appeal is admitted and with the consent of learned counsel appearing for parties, it is taken up for final disposal.

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