MANAGER Vs. THAKHRANAIK

JUDGEMENT

(1.) These appeal and cross objection are filed challenging the judgment and award passed by the Senior Civil Judge and M.A.C.T., Hungund (for short'the Tribunal') in MVC.No.501/2014 dtd. 9/2/2017.

(2.) The appeal preferred by Insurer is on the ground of exorbitant compensation awarded by the Tribunal. Whereas, the cross-objection preferred by claimants is premised on the ground of inadequate and meager compensation.

(3.) Though these matters are listed for Orders, with consent of learned counsel on both sides, matters are taken up for final disposal.