SAGAR SHRISHAIL DHAGE Vs. ARJUN AND ANOTHER

JUDGEMENT

(1.) Mfa No. 31277/2009 is filed under Section 173 (1) of M. V. Act against the judgment and award dated 21-4-2009 passed in MVC No. 1082/2007 on the file of the MACT No.VII at Bijapur partly allowing the claim petition and seeking for enhancement of compensation.

(2.) Mfa No. 31278/2009 is filed under Section 173 (1) of M. V. Act against the judgment and award dated 21-4-2009 passed in MVC No.1083/2007 on the file of the MACT No. VII at Bijapur partly allowing the claim petition and seeking enhancement of compensation.

(3.) With the consent of the learned counsel for the appellants as well as the learned counsel for the respondent, these matters were heard on merits. The material placed before the Court is sufficient to dispose of the case at this stage.