GENERAL MANAGER Vs. YALLAWWA

JUDGEMENT

(1.) Though these appeals are listed for admission today, with the consent of both the parties, they are taken up for final disposal.

(2.) These two appeals are filed by the KSRTC and the claimant challenging the validity of the judgment and award dated 09.12.2011 passed in MVC No.1324/2011 on the file of the Senior Civil Judge and Additional MACT, Ramdurg (hereinafter referred to as 'the Tribunal' for short).

(3.) Brief facts of the case are as under: