MASTER SIDHANTH Vs. GOVINDARAJU

JUDGEMENT

(1.) These appeals are filed by the claimants as well as the Insurance Company challenging the judgment and award dtd. 17/3/2017 passed by the Senior Civil Judge and JMFC and Additional MACT, Channapatna (for short, 'Tribunal') in MVC Nos. 167/2014, 168/2014 and 169/2014.

(2.) Though MVC Nos.167/2014, 168/2017 and 169/2017 were filed independently by the respective claimants, since they were arising out of the same accident, they were clubbed together and disposed of by the Tribunal under the common judgment and award dtd. 17/3/2017.

(3.) MFA No.5088/2017 (arising out of MVC No.167/2017), MFA No.5089/2017 (arising out of MVC No.168/2014) and MFA No.5090/2017 (arising out of MVC No.169/2014) are filed by the 2nd respondent -M/s. Bharathi Axa General Insurance Company Limited (for short, 'Insurance Company/Insurer') respectively questioning the liability as well as quantum of compensation awarded by the Tribunal.