RENAWWA Vs. RAHUL

JUDGEMENT

(1.) This appeal by the appellants/claimants is directed against the judgment and award dated 2nd January 2015 passed by the Senior Civil Judge and MACT-VIII, Badami, in MVC No.387/2013.

(2.) By the impugned judgment and award, the Tribunal has granted compensation of Rs.6,70,000/- with interest at 6% p.a. from the date of petition till the date of deposit.

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