SUNITA Vs. NAGALINGAYYA DANAYYA WADEYAR

JUDGEMENT

(1.) EVEN though, these appeals are l isted for admission, with the consent of the learned counsel appearing for the parties, the appeals are heard, admitted and disposed of final ly by this common judgment, as al l these appeals arise out of the same road traf fic accident.

(2.) FOR the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.

(3.) MFA No.20377/2009 is f iled by claimant Nos.1 and 2 in MVC No.3219/2006 i.e., wife and daughter of deceased Ani l Takale seeking enhancement of compensation awarded by the Tribunal.