LEGAL MANAGER Vs. PUTTAMMA ALIAS PUTTALAKSHMI

JUDGEMENT

(1.) These two appeals are directed against the judgment and award in MVC No. 5094/2009 dated 27-04-2011 on the file of the Motor Vehicles Claims Tribunal, Bengaluru, whereby the Court below has awarded total compensation of Rs. 2,36,400/- in favour of the claimant/appellant in MFA No. 11607/2012 with interest at 6% per annum from the date of the petition till the date of deposit. The insurer of the vehicle has filed MFA No. 2937/2012 challenging the judgment and award on the ground that the compensation awarded is excessive. The other connected appeal MFA No. 11607/2012 has been filed by the claimant seeking enhancement of the compensation.

(2.) There is no dispute as to the occurrence of the accident and liability of the insurance company to pay the compensation.

(3.) I have heard the learned counsel for the parties.