KALAI SELVI Vs. CHANDRASHEKAR GOWDA

JUDGEMENT

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

(2.) These two appeals are filed by the appellants/claimants challenging the Judgment and Award dated 15.09.2012 passed in M.V.C.Nos.4540/2010 & 4542/2010, respectively, on the file of Motor Accident Claims Tribunal and XXI Additional Judge, Court of Small Causes, Bengaluru, (SCCH23) ('the Tribunal' for short), questioning the quantum of compensation awarded by the Tribunal and the liability.

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