A. YESUDAS AND ORS. Vs. MITHUNA AND ORS.

JUDGEMENT

(1.) THESE two appeals are preferred by the claimant and the Insurer in MVC No. 7222/2012 on the file of II Addl. Small Causes Judge & XXVIII ACMM, Bengaluru ('Tribunal' for short) assailing the legality and correctness of the common order dated 19.8.2014 with regard to the quantum of compensation awarded by the Tribunal.

(2.) MFA No. 8169/2014 is filed by the claimant and MFA No. 7384/2014 by the Insurer.

(3.) WITH the above averments, claimant presented a petition for compensation.