ASHOK A R Vs. SHRI GANESH K R

JUDGEMENT

(1.) Appeal is by the claimant and cross-objections is by the insurer against the judgement and award in M.V.C. No. 7246/2005 dated 12.12.2006 on the file of XVI Additional Judge, MACT, Bangalore.

(2.) Appellant has sought for enhancement of compensation whereas the insurer has questioned the liability.

(3.) The parties are referred to as per the ranking in the Tribunal.