(1.) MAC. APP. 192/2012 and MAC.APP.361/2012 arise out of a Judgment dated 2.1.2012 passed by the Claims Tribunal, whereby a compensation of Rs.32,96,732/- was awarded in favour of Respondents No.1 to 5 in MAC.APP.192/2012. The MCA.APP.192/2012 is for reduction of the compensation and MCA.APP.361/2012 is for enhancement of compensation.
(2.) THE parties do not dispute the finding on negligence.
(3.) THE following are contentions raised on behalf of the Appellant: