NATIONAL INSURANCE COMPANY LIMITED Vs. PUTTAREDDY

JUDGEMENT

(1.) These appeals, though listed for admission, are taken up for final disposal with the consent of the learned counsel appearing for the parties.

(2.) These appeals are filed under Section 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) by the Insurance Company in M.F.A.No.322/2019, questioning the award of compensation, whereas, MFA No.9023/2018 has been filed by the claimants seeking enhancement of compensation determined by the Motor Accident Claims Tribunal ('Tribunal' for short) in its judgment and award dated 04.09.2018 in MVC.No.505/2016.

(3.) Since both the appeals arise out of the same Award, they were heard together and are being decided by this common judgment.