(1.) Both the appeal and cross-objections are directed against the judgment and award dtd. 2/2/2019 passed by the Senior Civil Judge and AMACT, Hirekerur in MVC No.28/2015.
(2.) MFA No.101312/2019 is filed by owner of vehicle challenging the award fastening the liability on the owner of the vehicle, to pay compensation and exonerating the insurance company to indemnify the appellant-owner. MFA Crob.100086/2019 is filed by claimants seeking enhancement of compensation.
(3.) We refer the parties as per their ranking before the Tribunal.