HEMAVATHI S Vs. K RAVI

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 by the appellants/claimants against the judgment and award rendered by the MACT in MVC No.603/2014 seeking enhancement of compensation.

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