JANABAI Vs. BAHUBALILABIC

JUDGEMENT

(1.) This appeal is listed to consider I.A. No.2/2018 seeking early hearing of the appeal. With the consent of learned counsel on both the sides, it is heard finally.

(2.) Appellants herein were claimants in MVC No.2122/2015. They have assailed judgment and award passed by the X Additional District Judge and Member of Additional Motor Accidents Claims Tribunal, Belagavi (hereinafter referred to as 'Tribunal' for the sake of convenience) dated 07.11.2017, seeking enhancement of compensation as awarded by the Tribunal.

(3.) For the sake of convenience, parties are referred to in terms of their status before the Tribunal.