UNITED INDIA INSURANCE CO. LTD. Vs. T. THIMMANNA

JUDGEMENT

(1.) These two appeals are filed impugning the judgment and award dated 15.04.2017 in M.V.C.No.2690/2016 on the file of Court of Small Causes and Motor Accident Claims Tribunal, Bengaluru (SCCH-16).

(2.) The appeal in M.F.A.No.5499/2017 is by the second respondent-insurer before the Tribunal. The appeal in M.F.A.No.5889/2017 is by the claimant- Thimmanna T. before the Tribunal. The appeal by the second respondent-insurer is in challenge to the liability, inasmuch as the accident involving vehicle insured with the insurer itself is in challenge. So far as the appeal by the claimant is in seeking enhancement of the compensation awarded by the Tribunal.

(3.) Brief facts leading to filing of these two appeals are as under: