HANUMANTHEGOWDA Vs. BRANCH MANAGER, (LEGAL DEPARTMENT)

JUDGEMENT

(1.) Since these appeals arise out of a common judgment, they are heard together and are disposed of by this common order.

(2.) Heard the learned counsel for the appellant and the learned counsel for the respondent No.1 - Insurance Company in both the appeals and perused the records.

(3.) The injured-claimants have preferred these appeals, being not satisfied with the quantum of compensation awarded in the impugned common judgment dated 23.05.2011, passed by the Fast Track Court and Additional MACT at Hassan made in MVC No.1941/2009 and MVC No.1942/2009, seeking enhancement of compensation.