SHARADA Vs. SHIVANAND M.GOUDA

JUDGEMENT

(1.) These two appeals arise out of the judgment and award dated 06.01.2014 made in M.V.C.No.30/2009 (old M.V.C.No.37/1998) by the Court of Addl. M.A.C.T., Yellapur, siting at Haliyal.

(2.) M.F.A.No.101538/2014 has been filed by the claimant seeking enhancement of compensation and M.F.A.No.100667/2014 has been filed by the insurer challenging the judgment and award on the ground that there is no nexus between the injury caused in the accident and the death.

(3.) We have heard learned counsel for the claimant and learned counsel for insurer.