KALAVATI Vs. MIRZA KAISAR BAIG

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 19/2/2019 passed by the High Court of Karnataka at Kalaburagi Bench passed in respective First Appeals, the original claimants have preferred the present appeals and have prayed to enhance the amount of compensation.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 19/2/2019 passed by the High Court in M.F.A. No. 200507 of 2018 by which the High Court has enhanced the amount of compensation from Rs.10,70,000.00 as awarded by the learned Tribunal to Rs.15,98,120.00 only, the original claimants have preferred the present appeal.

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 19/2/2019 passed by the High Court in MFA No. 200509 of 2018 by which the High Court has enhanced the amount of compensation from Rs.9,00,000.00 as awarded by the learned Tribunal to Rs.12,25,104.00 only, the original claimants have preferred the present appeal.