BORAIAH Vs. SHAMBHULINGEGOWDA C P

JUDGEMENT

(1.) Since these appeals arise out of the same impugned judgment, they are heard together and are disposed of by this common order. The appellants in all the four appeals are common who were the petitioners before the Tribunal.

(2.) Mfa No.8221/2014 is filed by the appellants / claimants in MVC.No.4898/2013 challenging the impugned judgment and award dated 03.11.2014 of the Tribunal not being satisfied with the compensation of Rs.2,87,000.00 awarded by the Tribunal for the death of Siddaraju and seeking enhancement of compensation.

(3.) Mfa No.8222/2014 is filed by the appellants / claimants in MVC.No.4899/2013 challenging the impugned judgment and award dated 03.11.2014 of the Tribunal not being satisfied with the compensation of Rs.2,14,000.00 awarded by the Tribunal for the death of Smt. Shanthamma and seeking enhancement of compensation.