VENKATESH S/O UCHEERAPPA, BELIARY-583101 Vs. MALLAPPA S/O BASAPPA

JUDGEMENT

(1.) This appeal is by the claimant for enhancement of compensation awarded by the Tribunal. Heard. The appeal is admitted and with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(2.) FOR the sake of convenience, parties are referred to as they arc referred to in the claim petition before the Tribunal.

(3.) AFTER hearing the learned Counsel for the parties and perusing Judgement and the award of the Tribunal. 1 am of the view that the compensation awarded by the Tribunal is just and proper and there is no scope for enhancement.