ICICI LOMBARD GEN. INS.CO. LTD Vs. JAGADEVI

JUDGEMENT

(1.) Since these two appeals arise out of the common judgment and award, they are heard together and disposed of by this common judgment.

(2.) The appeal in MFA No.201446/2016 is filed under Sec. 173(1) of the Motor Vehicles Act (for short 'the Act') by the respondent-Insurance Company challenging the judgment and award dtd. 25/6/2016 passed in MVC No.16 of 2013 by the Motor Accident Claims Tribunal, Chincholi, (for short hereinafter referred to as 'the Tribunal') and the petitioners have filed Cross appeal in MFA Crob.No.200075/2016 under Order 41 Rule 22 of CPC seeking for enhancement of compensation.

(3.) Parties are referred to as per their ranking before the Tribunal. MFA No.201446/2016 is filed by the respondent No.2-Insurance Company and MFA Crob.No.200075/2016 is filed by the petitioners. Appellant in MFA No.201446/2016 is respondent No.2, respondent Nos.1 and 2 are petitioners Nos.1 and 2 and respondent No.3 is respondent No.1 before the tribunal.