E BYRESHWARAPPA, S/O ERAPPA AND ORS Vs. V VIVEKANANDA, S/O L VENKATA GOWDA; BRANCH MANAGER, BAJAJ ALLIANZ AND ORS

JUDGEMENT

(1.) These appeals are by the claimants seeking enhancement of compensation awarded by the Tribunal.

(2.) As these two appeals are arising out of a common judgment and awards of the Tribunal, they are heard together and disposed of by this common judgment.

(3.) For the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.