SMT. VIJAYAMMA @ VIJAYA Vs. A. SUBRAMANYAM AND ANOTHER

JUDGEMENT

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

(2.) With the consent of learned counsel appearing for the parties, the appeal is heard and disposed of finally. Perused the judgment and award passed by the Tribunal.

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