(1.) MFA No.200859/2020 is filed by the owner of the bus challenging finding on negligence and MFA Crob. 200050/2022 is filed by the Claimants seeking for enhancement of compensation awarded.
(2.) Both the appeal and cross objection are taken up together as they are filed challenging the judgment and award dtd. 11/6/2020 passed in MVC.No.19/2019 by the III Addl. Senior Civil Judge and MACT at Kalaburagi (hereinafter referred to as the 'Tribunal') and are being disposed off by this common judgment.
(3.) For the sake of convenience, the parties are referred to as per their rank in the Tribunal.