SHARUBAI AND ORS. Vs. DAIBIR SINGH AND ANR.

JUDGEMENT

(1.) This is claimants' appeal for enhancement of compensation not being satisfied with the quantum of compensation awarded in MVC No.992/2013 by MACT No.VII. Vijaypur dated 16.04.2015.

(2.) By consent of both the learned advocates, this appeal is taken up for final disposal.

(3.) We have heard the arguments of Sri. Koujalagi C.L., learned counsel appearing for the appellants and Sri. Mallanna Reddy, learned counsel appearing for respondent No.2-Insurer. Notice to respondent No.l has been dispensed with by order of even date.