S.N.SATYANARAYANA,J. - (1.) These two appeals are filed by claimants in MVC Nos. 220 and 211/2009 on the die of MACT-VII, Bijapur seeking enhancement of compensation. Appeal in MFA No. 202113/2014 is by claimant in MVC No. 211/2009 and appeal in MFA No. 202114/2014 is by claimant in MVC No. 220/2009.
(2.) Though these appeals are coming for orders, at the request of learned counsel for parties, they are taken up for final disposal.
(3.) Admittedly both appellants are daughter and mother respectively and are claimants in the Court below seeking compensation for the injuries suffered in a road traffic accident dated 16.07.2008. Fact that claimants in both claim petitions were inmates of truck bearing No. MH-24/F-7341 and said truck was hit by another truck bearing No. MH-26/H-5217 is not in dispute. It is also stated one more KSRTC bus bearing No. KA-38/F-454 was also involved in accident, which came from opposite direction and dashed against truck bearing No. MH-24/F-7341 and claimants have suffered injuries which are basically in the nature of fractures. Claimant Laxmibai has suffered fracture to both legs whereas claimant Yallamma has suffered fracture to only right leg. Records would disclose that truck in which claimants were travelling is charge sheeted for rash and negligent driving, which is not challenged.;