ANNAPOORNAMMA Vs. BABU

JUDGEMENT

(1.) Though these matters are listed for admission today, with the consent of both the learned counsel it is taken up for final disposal.

(2.) Heard the learned counsel appearing for the claimants and the learned counsel appearing for the Insurance Company.

(3.) These appeals are filed by the claimants as well as the Insurance Company, challenging the judgment and award dtd. 31/1/2017, passed in M.V.C.No.4916/2014 c/w. 4915/2014 on the file of the XXI Additional Small Causes Judge and the Motor Accident Claims Tribunal, Bengaluru (SCCH-23) ('the Tribunal' for short), questioning the liability and the quantum of compensation.