HEMACHANDRA V S/O. LATE VENKATARAJU Vs. HAJIRA

JUDGEMENT

(1.) Being aggrieved by the award of compensation vide judgment and award dated 29.11.2016 passed in MVC Nos.839 and 932/2015 on the file of Motor Accidents Claims Tribunal, Bengaluru, the claimants are in appeal seeking enhancement of compensation and the owner of the vehicle is in appeal seeking to set aside the impugned Judgment and Award.

(2.) The Tribunal has awarded compensation of a sum of Rs.15,000/- in MVC No.839/2015 and a sum of Rs.10,17,016/- in MVC No.932/2015.

(3.) The owner of the offending vehicle as well as the claimants have preferred these appeals.