G M UMESH, Vs. ACCENTURE SERVICE PRIVATE LTD

JUDGEMENT

(1.) Though these matters are listed for admission, with the consent of learned Advocates appearing for the parties, they are taken up for final disposal.

(2.) Mfa Nos.822/2016 and 821/2016 are filed by the appellants/ claimants to modify the impugned judgment and award dated 28.09.2015 passed in MVC Nos.1864/2012 and 1814/2012 on the file of the II Additional Senior Civil Judge and Additional MACT, Mandya (hereinafter referred to as 'Tribunal' for short) by enhancing the compensation.

(3.) Mfa No.11/2016 is filed by the Insurance Company for setting aside the impugned judgment and award dated 28.09.2015 passed in MVC No.1814/2012 on the file of the II Additional Senior Civil Judge and Additional MACT, Mandya.