KUMARI SHRUTHY H D/O HANUMANTHANAIKA Vs. UMESH, MAJOR, DRIVER OF KSRTC KUNIGAL DEPOT, KUNIGAL TUMKUR DISTRICT

JUDGEMENT

(1.) These two appeals are by the claimants seeking for enhancement of compensation not being satisfied with compensation awarded by Tribunal in MVC 1/2008 and MVC 2/2008 dated 15.10.2008.

(2.) Heard the learned advocates appearing for the parties and by consent it is taken up for final disposal by admitting the appeal.

(3.) Accident in question, death of Sri.Hanumantha Naika and injury sustained by Sri.L.Kumarnaika in the accident in question and offending vehicle belonging to KSRTC are facts which are not in dispute. Hence, they are not delved upon in these appeals.