GIRIJAKSHI Vs. ASHRAF

JUDGEMENT

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

(2.) This appeal is preferred by the appellants/claimants against the judgment and award dated 25.7.2012 rendered by the Tribunal in MVC No.453/2011 seeking enhancement of compensation.

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