T.K. VENKATESH Vs. NAGABHUSHAN

JUDGEMENT

(1.) Though these appeals are listed for 'admission', with the consent of learned counsel for both the parties, the matters are taken up for final disposal.

(2.) The parties are referred to as per their rankings before the Tribunal for the convenience of the Court and to avoid confusion.

(3.) The appellants in M.F.A.No.5179/2014 are the parents of the deceased and the appellant in M.F.A.No.5180/2014 is the injured, who have preferred these two appeals questioning the quantum of compensation awarded by the Tribunal in M.V.C.Nos.1771/2011 and 1772/2011, respectively dated 20.08.2013 on the file of the IX Additional Small Causes and Additional MACT, Bengaluru ('Tribunal' for short).