RAVINDRA REDDY AND ORS. Vs. NARASIMHAMURTHY AND ORS.

JUDGEMENT

(1.) THESE appeals are by the claimants seeking enhancement of compensation awarded by the Tribunal.

(2.) AS all these appeals are arising out of a common road traffic accident, they are heard together and disposed of finally by this common Judgment with the consent of the learned counsel appearing for the appellants. As there is no dispute regarding death of two persons and injuries sustained by three persons in the road traffic accident that occurred on 15.11.2008 due to rash and negligent driving of the offending bus bearing Registration No. KA -08/3663 by its driver and liability of the insurer of the said vehicle, the only point that arises for consideration in these appeals is:

(3.) MFA No. 2369/2011 (MVC No. 310/2009):