R. SHARADAMMA Vs. T. JAYAPRAKASH

JUDGEMENT

(1.) As these appeals are arising out of a common road traffic accident and common judgment of the Tribunal, they are heard together and disposed of by this common judgement. For the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.

(2.) MFA No. 1457/2010 is filed by the claimants seeking enhancement of compensation awarded by the Tribunal.

(3.) MFA No. 4413/2008 is filed by the owner cum rider of the Bullet Motor Cycle bearing registration No. KA-J-7810 challenging the judgment and award of the Tribunal on the ground of negligence and liability.