RIHANABANU Vs. GANGAPPA D. RAHUT

JUDGEMENT

(1.) Though these appeals are listed for admission, with the consent of the learned counsel for the parties, arguments are heard for final disposal.

(2.) MFA No. 25046/2012 is filed by the legal representatives of deceased victim, while MFA No. 20593/2012 is filed by the insurance company. Both are assailing the judgment and award dtd. 3/3/2011 passed by the Senior Civil Judge and Additional MACT, Bailhongal in MVC No. 2608/2007.

(3.) At this stage it may be stated that both the insurance company has assailed on the question of quantum of liability, while the claimants have sought for enhancement of compensation.