SHRIRAM GENERAL INS CO. LTD. Vs. PAVITHRA,

JUDGEMENT

(1.) Though this appeal and MFA-Crob. are listed for admission, with the consent of the learned counsel for the respective parties, they were heard finally.

(2.) Mfa No.600/2016 has been filed by the Insurance Company seeking reduction in the quantum of compensation awarded by the Senior Civil Judge and Motor Accident Claims Tribunal, Nagamangala, in M.V.C.No.127/2015 dated 29.10.2015; while MFA - Crob.No.70/2016 has been filed by the claimants seeking enhancement of compensation by assailing the aforesaid judgment and award and they have been clubbed together.

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