LAXMAMMA Vs. RAJU P

JUDGEMENT

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

(2.) This appeal is preferred by the appellants/claimants against the judgment and award dated 12.7.2011 rendered by the Addl.Civil Judge (Sr.Dn) & CJM and MACT, Mandya in MVC No.691/2008 seeking enhancement of compensation.

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