SATHISH V. Vs. MUNI KRISHNA

JUDGEMENT

(1.) These two appeals are arising out of judgment and award dtd. 6/6/2016 in MVC.No.5707/2013, whereby the claim petition filed by the petitioner is allowed in part granting compensation in a sum of Rs.6,91,885.00 with interest at 9% p.a. and directing respondent No.3 - Insurance company to pay the same.

(2.) While MFA.No.6113/2016 is filed by the petitioner seeking enhancement. MFA.No.5422/2016 is filed by respondent No.3 challenging the quantum as on the higher side.

(3.) Since these two appeals are arising out of the same judgment and award they are clubbed together and disposed of by a common judgment.