BRANCH MANAGER Vs. CHANDRAKANT

JUDGEMENT

(1.) The Appeal in M.F.A. No.24387/2012 by the insurer and the Cross-Appeal in M.F.A. Crob No.706/2013 by the claimants seek to call in question the same Judgment & Award dated 2nd August 2012, whereby the claimants' M.V.C. No.335/2010 having been favoured a compensation of Rs.8,52,701/- with interest at the rate of 6% per annum has been awarded with a usual condition of 50% of the award amount being parked in an interest earning Bank Deposit for a period of three years.

(2.) The insurer's appeal is founded on the ground of limited liability in terms of the Contract of Insurance, whereas the claimant's appeal is founded on the inadequacy of compensation.

(3.) Brief facts: