SHRIRAM GENERAL INSURANCE CO. LTD. Vs. MANJULA

JUDGEMENT

(1.) The MFA No.9117/2018 is filed under Sec. 173(1) of Motor Vehicles Act, 1988 (for short, ' MV Act ') and MFA CROB No.48/2019 is filed under Order 41 Rule 22 of CPC read with Sec. 173(1) of MV Act, challenging the judgment and award dtd. 18/8/2018 passed by the VII Additional Small Causes Judge and XXXII ACMM, Court of Small Causes Court and MACT- III, Bengaluru (for short, 'Tribunal').

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Tribunal.

(3.) MFA No.9117/2018 is filed by the Insurance Company challenging the liability, while MFA-CROB No.48/2019 is filed by the claimants seeking enhancement of compensation awarded by the Tribunal.