E. PANDU Vs. D. SWALEHA

JUDGEMENT

(1.) All these appeals are arising out of the common judgment and award dated 01.01.2016 passed in MVC No.983/2016 to 986/2016 by the Motor Accident Claims Tribunal XII, Ballari (hereinafter referred to as "the Tribunal" for short).

(2.) The brief facts which are necessary for disposal of these appeals are as under:

(3.) The learned counsel for the appellants/claimants submits that the compensation awarded by the Tribunal is on the lower side and sought for enhancement. The learned counsel for claimants contends that the monthly income of the deceased assessed by the Tribunal at Rs.4,500/- is incorrect and also contends that the compensation awarded by the Tribunal on conventional heads is also on the lower side and sought for enhancement. The learned counsel for the claimants also contend that the compensation awarded for injured claimants is on lower side and sought for enhancement.