NATIONAL INSURANCE CO LTD Vs. M.SRINIVAS

JUDGEMENT

(1.) These appeals lay a challenge to the common Judgment and Award dated 18.3.2013 passed by the MACT-IX, Ballari, in MVC No.1097/2012 and MVC No.1095/2012, whereby the Tribunal has favoured the claimants petitions for award of compensation.

(2.) Mfa No.24449/2013 is preferred by M/s.National Insurance Company, 2nd respondent before the Tribunal ('insurer' for short) in MVC No.1097/2012 being aggrieved by the compensation awarded by the Tribunal to be excessive, whereas MFA No.23635/2013 is preferred by the claimant therein seeking enhancement of compensation.

(3.) Mfa No.24453/2013 is preferred by the insurer in MVC No.1095/2012 seeking to set aside the Judgment and Award of the Tribunal.