RADHAMMA @ RADHIKA Vs. MANAGING DIRECTOR, KSRTC DIVISION

JUDGEMENT

(1.) Mfa No.3114/2016 has been preferred by the appellants / claimants and MFA No.8999/2015 has been preferred by the Corporation, being aggrieved by the impugned judgment and award passed by the MACT, Court of Small Causes, Bengaluru in MVC No.375/2014 dated 30.07.2015.

(2.) Heard the learned counsel appearing for the parties. The appeals are admitted and with the consent of the learned counsel appearing for the parties, they are taken up for final disposal.

(3.) Brief facts of the case are that: