N. PRAKASH S/O M. NARASIMHALU Vs. THE UNITED INDIA INSURANCE CO. LIMITED REP. BY ITS MANAGER DIVISIONAL OFFICE AND NARASIMHA MURTHY S/O SUBRAMANI

JUDGEMENT

(1.) BOTH these appeals are directed against the judgment and award in M.V.C. No. 3815/2005 dated 19.12.2006 on the file of M.A.C.T., Bangalore.

(2.) M .F.A. No. 9924/2007 is by the insurer questioning the liability to pay compensation whereas, M.F.A. No. 6252/2007 is by the claimant seeking enhancement of compensation.

(3.) BEFORE the Tribunal, the claimant got himself examined as PW -1 and also examined Doctor as PW -2 and produced Exs. Pl to P17. On behalf of the insurer, Ex.R -1 - insurance policy and Ex.R -2 - driving licence of the driver of the tempo were marked.