DYAMAPPA Vs. G.SREENIVASA

JUDGEMENT

(1.) Both these appeals arise out of the common judgment and award dtd. 31/7/2013, passed by the Court of II Additional Senior Civil Judge and VI Addl. M.A.C.T., Davanagere, (for short 'the Tribunal'), in MVC No.760/2008. Therefore, they are taken up together for disposal.

(2.) Respondent No.4 in MVC No.760/2008, who is the alleged purchaser of the Bus has filed MFA No.708/2014 and injured victim of the accident has filed MFA No.9755/2013.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Tribunal.