(1.) These appeals are directed against the judgment and award in MVC No. 1848/2008 dated 9.3.2010 on the file of the Motor Accident Claims Tribunal. Bangalore.
(2.) MFA No. 7839/2010 was filed by the claimant seeking enhancement of compensation. MFA No. 7206/2010 was filed by the Karnataka State Road Transport Corporation (for short 'the Corporation') challenging the judgment and award on the ground that the compensation awarded by the Tribunal is excessive.
(3.) There is no dispute as to the occurrence of the accident and the liability of the Corporation to pay the compensation.