BHANUMATHY Vs. CHANDRAKANTHU R PATEL MAJOR

JUDGEMENT

(1.) Though these appeals were listed for admission, with the consent of the learned counsel for both the parties, the appeals are taken up for final disposal.

(2.) These appeals are preferred by the appellants/claimants against the judgment and award dated 07.01.2012 rendered by the Tribunal in MVC Nos.6431/2010 and 6432/2010 respectively, whereby the Tribunal has awarded compensation in a sum of Rs.1,39,000/- and Rs.96,800/- with interest at 6% p.a., The compensation awarded by the Tribunal in the aforesaid cases are found to be inadequate and also on the lower side. Therefore, the learned counsel for the appellants in these appeals seek for modification of the impugned judgment rendered by the Tribunal and suitable compensation be awarded.

(3.) The factual matrix of these appeals are as under: