LAWS(KAR)-2012-4-225

K M RAJKUMAR Vs. SRIDHAR & ANR

Decided On April 16, 2012
K M Rajkumar Appellant
V/S
Sridhar And Anr Respondents

JUDGEMENT

(1.) This appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal.

(2.) Heard the learned Counsel appearing for the parties and perused the judgment and award of the Tribunal.

(3.) For the sake of convenience parties are referred to as they are referred to in the claim petition before the Tribunal.