PREMAMMA Vs. TATA AIG INSURANCE CO. LTD.

JUDGEMENT

(1.) This appeal under Section 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act' for short) is filed by the claimants seeking enhancement of the amount of compensation, against the judgment dated 14.08.2017 in MVC No.1292/2015 passed by the I Additional Senior Civil Judge and Additional MACT-IV at Chitradurga, (hereinafter referred to as 'the Tribunal' for short).

(2.) Mfa No.8161/2012 is filed by the claimants seeking enhancement of the compensation amount awarded by the Tribunal.

(3.) Mfa No.9666/2017 is filed by the Insurance Company challenging the quantum of compensation amount awarded by the Tribunal as well as the liability to pay the compensation.