BRANCH MANAGER Vs. K. ULIGAMMA

JUDGEMENT

(1.) Though these appeals are listed for hearing on I.As.1 of 2019 filed by the claimants for withdrawing the compensation and I.As. in the connected appeals for condoning the delay in filing the appeals, with consent of both the counsel, the matter is heard finally.

(2.) Miscellaneous First Appeal Nos.103131 of 2015 and 103132 of 2015 are filed by the insurer whereas Miscellaneous First Appeal Nos.100207 of 2016 and 100208 of 2016 are filed by the claimants for enhancement of compensation assailing the common judgment and award dated 22.07.2015 passed by the Motor Accident Claims Tribunal XII, Bellary, (hereinafter referred to as the 'Tribunal', for short) in MVC Nos.538 and 541 of 2013.

(3.) I have heard arguments of the learned counsel appearing for both the parties in all the appeals.