SHRILATHA Vs. MANJUNATHA VIRUPAKSHAPPA PURAD

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel on both sides, the matter is taken up for final disposal.

(2.) This appeal is preferred against the judgment and award dated 09.11.2012 rendered by the II Addl. District Judge, Member, MACT-3, D.K. Mangalore, in MVC No.757/2010 seeking enhancement of compensation.

(3.) The factual matrix of the appeal is as under: