SUBHADRAMMA Vs. DIVISIONAL CONTROLLER KSRTC

JUDGEMENT

(1.) The Divisional Controller, K.S.R.T.C. as well as the claimants have filed these two appeals challenging the judgment and award dated 22-11-2013 made in M.V.C. 108 of 2012 passed by the Motor Accident Claims Tribunal, Kolar (for short, 'the Tribunal').

(2.) M.F.A. No.3756/2014 is filed by the K.S.R.T.C. being aggrieved by the quantum of compensation and also with regard to liability fastened on them to compensate the claimants, whereas the claimants being not satisfied with quantum of compensation awarded by the Tribunal filed M.F.A.No.331/2014 seeking enhancement of compensation.

(3.) For the sake of convenience and better understanding, the rank of the parties is referred to as the claimants and respondents as referred before the Tribunal.