DIVISIONAL CONTROLLER KSRTC Vs. SHANMUKHA REDDY

JUDGEMENT

(1.) Though these appeals came up for admission, with the consent of learned counsel for both the parties, they are heard finally.

(2.) Miscellaneous First Appeal No.25595 of 2011 is filed by the NEKRTC whereas Miscellaneous First Appeal No.23631 of 2013 is filed by the claimant, both assailing the judgment and award dated 28th July 2011 passed by the Motor Accident Claims Tribunal XII, Bellary (hereinafter referred to as the 'Tribunal' for short), in MVC No.410 of 2010.

(3.) Heard the arguments of the learned counsel appearing for the parties.