ABDUL @ ABDHULLA S/O BADE SAHEB Vs. PERIYANNAN

JUDGEMENT

(1.) Though the matters are listed for admission, with consent of both the parties, the same are heard for final disposal. Further, since the 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.2 Insurance Company in both the appeals and perused the records.

(3.) The injured-claimant in both the appeals has preferred these appeals, being not satisfied with the quantum of compensation awarded in the impugned common judgment dated 02.03.2016, passed by the IX Addl. Small Causes and Addl. MACT, Bengaluru made in MVC No.2749/2014 C/w. MVC No.2750/2014, seeking enhancement of compensation.