ALAMELAMMA Vs. SRINIVASA UDUPA

JUDGEMENT

(1.) The first appeal is filed by the claimants challenging the judgment and award dated 23.10.2010 passed in MVC No.156/2009 on the file of the VI Addl. District Judge & MACT, Mysore for enhancement of compensation.

(2.) By the impugned judgment and award, the Tribunal has granted total compensation of Rs.2,66,000/- with interest at 6% per annum.

(3.) The brief facts of the case are: