MANJUNATH Vs. DIVISIONAL CONTROLLER, KSRTC

JUDGEMENT

(1.) These appeals are filed by the claimants seeking enhancement of compensation awarded by the Tribunal by the M.A.C.T., Ranebennur (hereinafter referred to as 'the Tribunal', for brevity), in MVC Nos. 698/2014, 699/2014, 700/2014, 701/2014, 702/2014 and 703/2014, vide judgment and award dtd. 26/9/2015.

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

(3.) The parties to these appeals are referred to by their rankings assigned to them before the Tribunal for the sake of convenience.