THE MANAGER, M/S SHRIRAM GENERAL INSURANCE COMPANY LTD., REPRESENTED BY M/S. SHRIRAM GENERAL INSURANCE COMPANY LTD., REPTD. BY ITS LEGAL OFFICER Vs. SMT. SHOBHA G.V. AND ORS.

JUDGEMENT

(1.) THESE two appeals are directed against the judgment and award in MVC No. 1138/2011 dated 28.04.2012 on the file of the Motor Accident claims Tribunal, Bangalore, Court of Small Causes. The insurer of the offending vehicle has filed MFA No. 9741/12 challenging the aforesaid judgment and award on the ground that the award of compensation is excessive.

(2.) THE claimants have filed other connected appeal MFA No. 8577/12 contending that the award of compensation is inadequate.

(3.) RESPONDENT Nos. 1 to 4 in MFA No. 9741/12 and appellants in MFA No. 8577/12 are the wife, children and father of one Veeresh, G.J. Veeresh, G.J. died in a motor vehicle accident occurred on 20.12.2012. The claimants filed MVC No. 1138/11 seeking compensation on account of the death of Veeresh, G.J. The 1st respondent insurance company has entered appearance and has opposed the averments made in the claim petition.