MANGALAMMA Vs. CHIKKEGOWDA MAJOR,

JUDGEMENT

(1.) MFA Nos.11770/2012, 11771/2012, 11772/2012 and 11773/2012 are filed by the claimants for enhancement of compensation.

(2.) I have heard Sri.A.N.Krishnaswamy, learned counsel for insurance company and Sri.C.M.Kempegowda, learned counsel for claimants.

(3.) IN view of rival contentions raised by the parties, following points would arise for determination: