PUTTATHAYAMMA AND ORS. Vs. PURUSHOTHAMACHAND RANWAT AND ORS.

JUDGEMENT

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

(2.) As these two appeals are arising out of a common road traffic accident, with the consent of the learned counsel appearing for the parties, they are heard together, admitted and disposed of by this common judgment.

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