(1.) MFA Nos.101162/2017, 101854/2017, and MFA Crob. No. 100097/2017 are directed against a single judgment and award passed in MVC No.160/2015 (new number) and MVC No.274/2013 (old number) dtd. 30/1/2017 passed by the Senior Civil Judge and MACT, Kushtagi.
(2.) As these above two appeals and Crob are arising out of a single judgment, the documents relied upon in all these appeals are common, common evidence is relied upon, and hence, with consent of both the side these two appeals and Crob are taken up together for disposal by passing the common judgment.
(3.) The brief and relevant facts as set out in the petition are as under: