L M PRADEEP Vs. PILLAMUNIYAPPA

JUDGEMENT

(1.) Though these appeals have been listed for admission, with the consent of the learned counsel for the appellants and learned counsel for the respondents, these matters have been taken up for final disposal.

(2.) These appeals are preferred against the judgment and award dated 27.06.2011 passed by the Tribunal in M.V.C. No.8387/2007 and M.V.C. No.8386/2007.

(3.) M.F.A. No.235/2012 relating to the case in M.V.C. No.8387/2007 and the connected M.F.A. No.232/2012 relating to the case in M.V.C. No.8386/2007, is filed challenging the impugned common judgment dated 27.06.2011 passed by the XIII Addl. Small Causes Judge & Member, MACT, Bangalore, in the aforesaid MVCs.