RANI S. Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) These two appeals are arising out of judgment and award dtd. 30/5/2016 in MVC.No.1102/2012.

(2.) While MFA.No.6074/2016 is filed by respondent No. - KSRTC challenging the impugned judgment and award fixing liability on it and alternatively the quantum of compensation awarded, MFA.No.6516/2016 is filed by the petitioner seeking enhancement.

(3.) Since these two appeals are arising out of the same judgment, they are clubbed together and decided by a common judgment.