RENAVVA Vs. THE MANAGING DIRECTOR, NWKRTC

JUDGEMENT

(1.) In these two appeals, appellants are challenging the legality and correctness of judgment and award dated 24 -12 -2012 made in MVC No. 106/2010 passed by the Motor Accident Claims Tribunal No. VIII at Muddebihal (hereinafter referred to as 'the Tribunal' for short)

(2.) The claimant being not satisfied with the quantum of compensation awarded by the Tribunal has filed MFA No. 30281/2013 whereas the Managing Director, NWKRTC filed MFA No. 31817/2013 being aggrieved by fastening the liability on them to compensate the claimant.

(3.) The facts leading to filing of these two appeals are as under: