USHARANI Vs. DIVISIONAL CONTROLLER KARNATAKA STATE ROAD TRANSPORT CORPN

JUDGEMENT

(1.) THE appellants aggrieved by the judgment and awards dated 27.8.2007 passed by the Tribunal , in MVC No.1621 and 1622 of 1999 in dismissing their claim petitions have preferred these appeals.

(2.) AS these appeals are arising out of the very same road traff ic accident and a common judgment of the tribunal , they are heard together and disposed of by this common judgment.

(3.) HEARD the learned counsel for the parties and perused the judgment and awards of the tribunal including its records.