ERANNA S/O KORANNA Vs. SUSHEELA M

JUDGEMENT

(1.) Being aggrieved by the common award dated 7.10.2016, passed by the Court of Senior Civil Judge and Addl. MACT, Sira in MVC Nos.471/2013 and 487/2013, the appellants-claimants have filed the present appeals seeking enhancement of compensation.

(2.) The brief facts of the case leading to filing of these appeals are as follows:

(3.) Mr. Ramesh K. R., the learned counsel appearing for the appellant-claimant has raised the following contentions: