BASANGOUDA Vs. N.W.K.R.T.C.

JUDGEMENT

(1.) THESE appeals are by the claimant as well as NWKRTC (for short hereinafter referred to as 'corporation') directed against Judgment and award dated 08.09.2009 passed in MVC 1097/2006 and MVC 1098/2006 respectively.

(2.) I have heard the arguments of Sri. Hanamant R. Latur, learned counsel appearing for claimants, Sri. Shivakumar Badawadagi, learned counsel appearing for corporation, Sri. G.N. Raichur, learned counsel appearing for insurer. Notice to owner of the vehicle has been dispensed with.

(3.) SRI . Hanamanth R. Latur, learned counsel appearing for claimants would contend that the compensation awarded by tribunal in both petitions is abysmally on the lower side and evidence on record has not been considered in proper perspective and as such he seeks for enhancement of compensation.