SUNANDA Vs. S RAVIKUMAR

JUDGEMENT

(1.) The matters though coming on for admission, since they arise out of the same common judgment passed by the Tribunal, with the consent of learned counsel for both parties, these appeals are taken up for final disposal and are disposed of by this common order.

(2.) Mfa 551/2014 is preferred by the appellants / legal representatives of the deceased M. Srinivas against the judgment and award dated 26.08.2013 passed by the Tribunal in MVC No.2104/2012 seeking enhancement of compensation.

(3.) Mfa 552/2014 is preferred by the appellant / injured V. Ananda against the judgment and award dated 26.08.2013 passed by the Tribunal in MVC No.2105/2012 seeking enhancement of compensation.