SOWMYA SUKANYA KUMARI Vs. SWAMY S/O MAHANTADEVARU

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 30.10.2012 rendered by the Presiding Officer, Fast Track Court-2, Additional MACT, Mysore, in MVC No.455/2012 seeking enhancement of compensation.

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