SMT. SUKANYA Vs. BETTEGOWDA AND OTHERS

JUDGEMENT

(1.) MFA. No. 5430/2012 is filed by the claimant-petitioner against the judgment and award dated 24.1.2012, passed by the Presiding Officer, FTC-IV and Additional MACT, Mysore, in MVC. No. 737/2011, seeking enhancement of the compensation.

(2.) MFA. No. 4398/2012 is filed by the owner of the TATA ACE goods auto challenging the very judgment in so far as it relates to fixing of liability to the extent of 40% on the owner of the vehicle.

(3.) MFA. No. 7877/2012 is filed by respondent Nos. 4 to 6 before the Tribunal who are claiming to be the legal heirs of the deceased, seeking enhancement of the compensation awarded by the Tribunal. The above three appeals arise out of the same proceeding.