DIVISIONAL MANAGER, NEW INDIA ASSURANCE CO. LTD., DO-2, MAHALAKSHMI CHAMBERS, IIND FLOOR, 9/2 M.G. ROAD, BANGALORE REP BY ITS DIVISIONAL MANAGER Vs. SMT MANGALA W/O RAMANNA

JUDGEMENT

(1.) THESE appeals are by the insurer of the offending vehicle seeking reduction of compensation awarded by the Tribunal. Heard, the appeals are admitted and with the consent of the learned counsel appearing for the parties, they are taken up together and disposed of finally by this common judgment.

(2.) FOR the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal,

(3.) THE learned counsel for the claimants submits that the claimants are all residents of a Village in Kanakapura Taluk, Ramanagaram District and they have taken treatment in Government Hospital, Kanakapura and due to non availability of doctor, they could not summon the doctor along with the medical records and adduce evidence regarding nature of injuries sustained and disability suffered by them. Therefore, she prays for remanding the matter to the Tribunal for reconsideration with regard to quantum of compensation awarded by the Tribunal.