D. K. SRIKANTAIAH Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) These appeals are directed against the judgment and award dated 20.2.2014 passed in MVC.No.84/2011 by the Senior Civil Judge and MACT, Channarayapatna. The Insurance Company has filed the appeal in MFA.3215/2014 on the ground of negligence as well as quantum. The claimant has filed the appeal in MFA.6963/2014 seeking enhancement of compensation.

(2.) For the sake of convenience, the parties are referred to as per their rank before the Tribunal.

(3.) The facts leading to the case are as under: