CHENNI Vs. STAR TRANSPORT

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned counsel for respondents and perused the records.

(2.) Though the matters are listed for admission, with consent of both parties, the matters are heard for final hearing/disposal.

(3.) The legal heirs, who are the dependents of the deceased Kumar @ Vijaykumar and his brother Sendil @ Murugan have preferred these appeals, being not satisfied with the quantum of compensation awarded in the impugned Judgment dated 4.7.2015, passed by the III Addl. Senior Civil Judge and MACT, Bengalore made in MVC Nos.2313 and 2314 of 2014, seeking enhancement of compensation.