RANGASWAMY Vs. THAMSEER AHMED

JUDGEMENT

(1.) These two appeals are arising out of judgment and award in MVC.583/2017. While MFA.No.7462/2018 is filed by the claimant seeking enhancement, MFA.No.7340/2018 is filed by respondent No.2 - Insurance company, challenging the quantum.

(2.) Since these two appeals are arising out of the same judgment and award, they are clubbed together and disposed of by a common order.

(3.) For the sake of convenience the parties are referred to by their rank before the Tribunal.