BONAMUKKALA RENUKA REDDY Vs. M.LAKSHMI KUMARI

JUDGEMENT

(1.) Present appeal is preferred by claimant seeking enhancement of compensation.

(2.) The facts of the present case in a nutshell are as follows:

(3.) Heard Sri T.C.Krishnan, learned counsel for appellant/claimant and Sri Nisaruddin Ahmed Jeddy, learned standing counsel, appearing for 2nd respondent.