THE BRANCH MANAGER, KSRTC Vs. JAGADEESAPPA

JUDGEMENT

(1.) M.F.A. No.2489/2014 is filed by the KSRTC while M.F.A. No.3093/2014 is filed by the claimant. Both the appeals are filed for assailing the judgment and award passed in MVC No.309/2012 dated 22.10.2013 passed by the Principal Senior Civil Judge and MACT-X, Tumkur (herein after referred to as the 'Tribunal ' for the sake of brevity).

(2.) At this stage it may be stated that the KSRTC has assailed the judgment and award on the question of liability as well as on the quantum awarded by the Tribunal and the claimant has sought for enhancement of compensation.

(3.) For the sake of convenience the parties shall be referred to in terms of their status and ranking before the tribunal.