V.THIPPAMMA Vs. ZUBEAR PASHA E

JUDGEMENT

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

(2.) This appeal is filed by the claimants seeking enhancement of compensation by assailing the judgment and award dated 19.02.2016 passed in MVC.No.236/2015 by Motor Accident Claims Tribunal No.V sitting at Siruguppa (hereinafter referred to as 'the Tribunal' for the sake of brevity).

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