DIVISIONAL MANAGER, NATIONAL INSURANCE CO. LTD Vs. RUDRAPPA

JUDGEMENT

(1.) Both these appeals are arising out of one and the same judgment and award dated 19th June 2017, passed by the Motor Accident Claims Tribunal-XIV, Mudhol (for short 'the Tribunal') in MVC No.420/2015.

(2.) Mfa No.103551 of 2017 is filed by the appellant-Insurance Company questioning the quantum of compensation awarded by the tribunal and MFA No100617 of 2018 is filed by the appellants-claimants seeking enhancement of compensation.

(3.) For the sake of convenience, the parties would be referred to as per their ranking before the tribunal.