CHIDANANDA KASHAPPANAVAR Vs. SREE KUMAR S

JUDGEMENT

(1.) These appeals are filed challenging the judgment and award dtd. 16/6/2015 passed in M.V.C.Nos.3497/2013 and 3498/2013 on the file of XXII Additional Small Causes Judge and Member, MACT, Bengaluru ('the Tribunal' for short) questioning the quantum of compensation as well as the liability.

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

(3.) Heard the learned counsel for the appellants and learned counsel for the respondents.