LENNI S P RODRIGUES Vs. SURENDRA TARI VOLVOIKAR

JUDGEMENT

(1.) THIS is a complainant's appeal and is filed against exparte final order dated 27/11/13. The appeal has been filed by the complainant being dissatisfied with the quantum of compensation awarded to the complainant.

(2.) WE have heard Shri. N.G. Kamat and Shri. S.M. Walawaikar, the lr. advocates on behalf of the parties.

(3.) SOME brief facts may be stated to dispose off this appeal.