LAWS(KAR)-2023-1-1151

ICICI LOMBARD INS.CO.LTD Vs. RAYAVVA

Decided On January 12, 2023
Icici Lombard Ins.Co.Ltd Appellant
V/S
Rayavva Respondents

JUDGEMENT

(1.) While MFA No.201195/2016 is filed by respondent No.2/insurance company to exonerate it from the liability of paying the compensation, MFA Crob No.200019/2018 is filed by the by the petitioners to enhance the compensation.

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

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