HULUGAPPA H S/O BHEEMAPPAKAR Vs. B GANGADHAR

JUDGEMENT

(1.) These appeals have been preferred by the appellants/claimants assailing the judgment and award passed by the Additional Senior Civil Judge and J.M.F.C., Cum Member M.A.C.T.-VII, Hospet, in M.V.C.Nos.542 and 543 of 2015 dated 14.02.2017.

(2.) Though the matters are listed for orders, with the consent of the learned counsel appearing for the parties, the appeals are admitted and they are taken up for final hearing and disposed of by this judgment.

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