SANNI @ SAVITHA Vs. VENKATARAMANA SHERIGAR

JUDGEMENT

(1.) Though this matter 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 by the appellant/claimant against the judgment and award dated 18.05.2015 passed by the Tribunal in ECA No.33/2014 seeking enhancement of compensation.

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