LAWS(KAR)-2025-3-78

ANITA W/O GOPAL CHAVAN Vs. DIVISIONAL CONTROLLER

Decided On March 12, 2025
Anita W/O Gopal Chavan Appellant
V/S
DIVISIONAL CONTROLLER Respondents

JUDGEMENT

(1.) MFA.No.202467/2022 is filed by the Karnataka State Road Transportation Corporation (for short, 'KSRTC') challenging the liability fixed on it, whereas MFA.No.204168/2023 is filed by the claimants seeking enhancement of compensation awarded under the judgment and award by the IV Additional Senior Civil Judge and Member, MACT-XV, Vijayapura (hereinafter referred to as 'Tribunal') for enhancement of compensation in MVC.No.243/2019 vide common judgment dtd. 3/2/2022.

(2.) Though these appeals are listed for admission, with the consent of learned counsel for the parties, the same are taken up for final disposal. Both the appeals arise out of common judgment and hence, they are taken up together.

(3.) The parties herein are referred to as per their rank before the Tribunal.