SHIVANNA Vs. HDFC ERGO GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) These appeals are filed under Sec. 173 of Motor Vehicles Act, 1988 (for short, ' MV Act ') challenging the judgment and award dtd. 6/10/2017 passed by the Senior Civil Judge and Additional MACT at, Sira in MVC No.1121/2014.

(2.) MFA No.2130/2018 is filed by the petitioner/claimant seeking enhancement of compensation, while MFA No.34/2018 is filed by the Respondent No.2/HDFC ERGO General Insurance Company Limited, challenging the liability itself.

(3.) For the sake of convenience, the parties herein are referred as per the ranks occupied by them before the Tribunal.