DIVISIONAL CONTROLLER Vs. RENUKA

JUDGEMENT

(1.) These appeals are filed by the petitioners as well as the K.S.R.T.C. assailing the common judgment dtd. 1/9/2017 passed in M.V.C.Nos.1415/2013 and 913/2014 on the file of the II Additional District and Sessions Judge and Addl.Motor Accident Claims Tribunal at Hassan ('the Tribunal' in short).

(2.) M.F.A.Nos.21/2018 and 23/2018 are filed by the K.S.R.T.C./the first respondent before the Tribunal whereas, M.F.A.No.4570/2018 and 4571/2018 are filed by the petitioners before the Tribunal. The parties will be referred to as per their status before the Tribunal for the sake of convenience.

(3.) In M.V.C.No.1415/2013, first petitioner is the wife and petitioners No.2 and 3 are the children of one Jayappa, the deceased. The first petitioner also filed M.V.C.No.913/2014 as injured.