SUJATHA Vs. DIVISIONAL CONTROLLER KSRTC, KOLAR DIVISION

JUDGEMENT

(1.) Mfa No.6341/2016 and MFA No.6340/2016 have been preferred by the appellants-claimants being aggrieved by the judgment and award passed by I Additional District Judge and Motor Accident Claims Tribunal, Kolar, in MVC Nos.20/2014 and 19/2014 dated 19.05.2016.

(2.) Heard. Though the appeals are listed for admission, with the consent of the learned counsel appearing for the parties, the same are taken up for final disposal.

(3.) The accident in question is not in dispute so also the involvement of the offending vehicle insured with the respondent-insurer.