SHANKAR @ SHANKARAPPA Vs. MOHAMMED SHAFI

JUDGEMENT

(1.) Though the matter is listed for admission, with the consent of learned counsel for both parties, it is taken up for final disposal.

(2.) The appellant - claimant has filed the present miscellaneous first appeal against the judgment and award dated 14.08.2015 made in ECA.No.27/2014 on the file of the MACT, Court of Small Causes, Bengaluru, SCCH-4, (hereinafter referred to as 'the Tribunal' for brevity) awarding total compensation of Rs.87,501/- with interest at 12% per annum from the date of accident till realisation.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Tribunal.