LAWS(KAR)-2013-7-414

LOKA RAMADU S/O MUNISWAMY; MAMATHA W/O LATE GIRISH YADAV; MASTER SHREYASH S/O LATE GIRISH YADAV AND ORS Vs. R RANGANATH S/O RATHNAJI; B MALLIKARJUNA, S/O BASAPPA; NEW INDIA ASSURANCE CO LTD AND ORS

Decided On July 03, 2013
LOKA RAMADU S/O MUNISWAMY; MAMATHA W/O LATE GIRISH YADAV; MASTER SHREYASH S/O LATE GIRISH YADAV AND ORS Appellant
V/S
R RANGANATH S/O RATHNAJI; B MALLIKARJUNA, S/O BASAPPA; NEW INDIA ASSURANCE CO LTD AND ORS Respondents

JUDGEMENT

(1.) As these three appeals are by claimants for enhancement of compensation awarded by the Tribunal under a common judgment, they are heard together and disposed off by this common judgment.

(2.) For the sake of convenience parties are referred to as they are referred to in the claim petitions before the Tribunal.

(3.) Brief facts of the case as pleaded in the claim petitions are: