YOGESH NAIK Vs. MANAGER

JUDGEMENT

(1.) Heard the learned counsel appearing for the claimant and the learned counsel appearing for the Insurance company.

(2.) These two appeals are filed by the claimant as well as the Insurance Company, respectively, challenging the judgment and award dtd. 14/2/2014, passed in M.V.C No.4627/2012 on the file of the learned XXII ACMM and XXIV A.S.C.J, Bengaluru ('the Tribunal' for short), questioning the quantum of compensation and the liability.

(3.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.