VENKAVVA Vs. KISTAPPA

JUDGEMENT

(1.) These two appeals arise from the Judgment and Award dated 04.09.2018 made in M.V.C.No.2937 of 2016 by the Court of IV Additional District and Sessions Judge and Additional M.A.C.T., Belagavi.

(2.) M.F.A.No.100367 of 2019 has been filed by the claimant seeking enhancement of the compensation awarded while M.F.A.No.104049 of 2018 has been filed by the insurer on the ground that compensation awarded is excessive. The liability of the insurer is admitted.

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