SUDHAKAR SHETTY Vs. G. NITHYANANDA SHENOY

JUDGEMENT

(1.) Both these appeals are listed for admission, with the consent of learned counsel on both sides, they are heard finally and disposed of by this judgment.

(2.) M.F.A.No.2669/2015 has been filed by the claimant seeking enhancement of compensation; while M.F.A.No.7304/2014 has been filed by the United India Insurance Co., Ltd., questioning the liability to satisfy the judgment and award passed by the Additional Motor Accident Claims Tribunal and Prl. Senior Civil Judge, Udupi (hereinafter referred to as 'Claims Tribunal' for the sake of convenience), dated 11.09.2014 in MVC No.319/2012.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status and ranking before the Tribunal.