LAWS(KAR)-2018-4-225

DIVISIONAL CONTROLLER, KSRTC Vs. GANESH

Decided On April 17, 2018
DIVISIONAL CONTROLLER, KSRTC Appellant
V/S
GANESH Respondents

JUDGEMENT

(1.) Heard the learned counsel for the appellant, the learned counsel for the respondents in both the cases and perused the records.

(2.) Though these appeals are posted for admission, this court has taken up for final disposal with consent of both the counsel.

(3.) These two appeals are filed calling in question the quantum of compensation awarded by the Senior Civil Judge and MACT, Gangavathi in MVC No.4/2009 vide judgment and award dated 01st day of July, 2010.