BAHANABI Vs. VEERANNA GOUDA

JUDGEMENT

(1.) Since these two appeals are arising out of a common accident and a common judgment, they are clubbed together and decided by a common order.

(2.) These two appeals are by the claimants seeking enhancement of the compensation in respect of motor vehicle accident dtd. 18/9/2013.

(3.) For the sake of convenience the parties are referred to by their rank before the Tribunal.