CHITTEMMA Vs. BANDARU CHENGALRAYULU

JUDGEMENT

(1.) Though these appeals are listed for admission, by the consent of both the learned counsel, the appeals are taken up for final disposal.

(2.) These appeals are filed challenging the common judgment and award dated 16/04/2013 passed in MVC.Nos.4342 & 4343/2011 on the file of the Motor Accident Claims Tribunal-V, Court of Small Causes, Bengaluru City.

(3.) The appellants/claimants in M.F.A. No.7955/2013 are the widow and two children of the deceased-P.Mani and the appellant in M.F.A. No.7956/2013 is the injured/claimant.