BHAGYALAXMI Vs. THIRUVAR GOPALA KRISHNAN

JUDGEMENT

(1.) THE claimants as well as the Insurance Company being aggrieved by the quantum of compensation awarded in MVC No.646/2006 and 647/2006 passed by the Motor Accident Claims Tribunal, Mangalore in judgment and award dated 16-10-2009 filed these appeals.

(2.) MFA No.8698/2010 and MFA No.9543/2010 are filed by the claimants seeking enhancement of compensation. MFA No.974/2010 is filed by the Insurance Company being aggrieved by the quantum of compensation awarded to the appellants in MFA No.8698/2010.

(3.) THE brief facts of the case are as follows: