BRANCH MANAGER, ORIENTAL INSURANCE CO. LTD Vs. GANGAVVA

JUDGEMENT

(1.) These appeal and Cross Objection are preferred challenging the judgment and award passed by the Senior Civil Judge and Addl. M.A.C.T., Bailhongal (hereinafter referred as'Tribunal' for short) in MVC. No.1330/2016 dtd. 6/12/2017.

(2.) Appeal is preferred by the Insurance Company on the ground of exorbitant compensation and saddling the liability on the Insurance Company and interest being high at the rate of 9% per annum. Whereas, cross objection is preferred by the claimants on the ground that the compensation awarded by the Tribunal is inadequate and meager. Consequently, seeking enhancement of compensation.

(3.) Parties to the appeal and cross-objection shall be referred to as per their status before the Tribunal.