SHANKAR ALIAS SHANKARAPPA Vs. SICAL LOGISTICS LTD.

JUDGEMENT

(1.) With the consent of learned counsel appearing for the parties, the appeal is taken up for final disposal.

(2.) This appeal is directed against the judgment and award passed in MVC No. 1512/2012 dated 4-8-2014 by the learned VIII Addl. Small Causes Judge and the MACT, Bengaluru. The appellant herein who is the claimant-petitioner before the Tribunal seeks enhancement of compensation.

(3.) The parties hereinafter will be addressed with reference to respective rankings before the Tribunal.