CHIDANANDAYYA Vs. SHIVALINGAPPA MALLAPPA BIRADAR

JUDGEMENT

(1.) M.F.A. No.200721/2019 and M.F.A. No.200722 of 2019 filed by the Claimants for enhancement of Compensation, whereas MFA No.200038/ 2020 and M.F.A. No.200039/2020 filed by the Insurer questioning the fastening of liability as well as quantum of Compensation awarded by the II Addl. Senior Civil Judge & MACT-VII, Vijayapura (for short, hereinafter referred to as 'the Tribunal') in M.V.C. Nos.1058/2015, 1059/2015, dtd. 23/11/2018.

(2.) All four cases arise out of Common Judgment before the Tribunal, therefore, the same are taken up together for final disposal.

(3.) Though these Appeals are listed for admission, with the consent of both the learned Counsel, they are taken up together for final disposal.