KRISHNAPPA Vs. UNITED INDIA INSURANCE COMPANY LIMITED BANGALORE
LAWS(KAR)-2010-5-39
HIGH COURT OF KARNATAKA
Decided on May 25,2010

KRISHNAPPA Appellant
VERSUS
UNITED INDIA INSURANCE COMPANY LIMITED Respondents

JUDGEMENT

- (1.) This appeal is by the claimant for enhancement of compensation awarded by the Tribunal.
(2.) Heard. The appeal is admitted and with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.
(3.) For the sake of convenience parties are referred to as they are referred to in the claim petition before the Tribunal.;


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