MAHALINGA POOJARY Vs. JANARDHANA RAO P.

JUDGEMENT

(1.) These two appeals are preferred by the original claimants questioning the judgment and award dtd. 28/4/2014 passed by the Additional District and Sessions Judge and MACT, Udupi, sitting at Kundapura (for short 'the tribunal') in MVC.Nos.507 and 507 of 2005. The appeals are premised on the ground of inadequacy of compensation and to grant enhancement of compensation.

(2.) Parties to the appeal shall be referred to as per their status before the tribunal.

(3.) Brief facts of the case is as under: