C.GOVINDA Vs. THIMMEGOWDA

JUDGEMENT

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

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

(3.) These two appeals are filed by the claimant as well as the Insurance Company, respectively, challenging the judgment and award dtd. 22/6/2013, passed in M.V.C.No.8206/2011 on the file of the Motor Accident Claims Tribunal at Bengaluru (SCCH-16) ('the Tribunal' for short), questioning the quantum of compensation and the liability.