NEW INDIA ASSURANCE CO LTD Vs. JAGANATHA

JUDGEMENT

(1.) MFA 5246/09 is filed by the Insurance Company challenging the quantum of compensation awarded by the Tribunal. In MFA 8931/09 the claimants are seeking enhancement of compensation. Therefore both these appeals are taken up for consideration together and disposed of by this common order.

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

(3.) AFTER service of notice, respondents-1 and 2 appeared and filed their objections denying all the allegations made in the claim petition. However, they did not dispute the accident or the insurance coverage to the vehicle involved in the accident. They also contended that the claim is excessive.