SHARADA AND ANOTHER Vs. DEEPAK AND OTHERS

JUDGEMENT

(1.) This appeal is by the appellants/claimants seeking enhancement of compensation awarded by the learned 1st Additional Senior Civil Judge and MACT, Kalaburagi, in MVC No. 462/2015 dated 7-2-2017.

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

(3.) The learned counsel for the appellants submits that compensation awarded by the Tribunal is on the lower side. The Tribunal ought to have kept in view the ratio laid down by the Hon'ble Apex Court in the case of Kishan Gopal v. Lala, reported in 2014 (1) SCC 244 while granting compensation. On these grounds, he prays for allowing the appeal by enhancing the compensation.