PARVATI Vs. YESHVANT SIDDHAPPA PATIL

JUDGEMENT

(1.) BOTH these appeals under Section 173(1) of Motor Vehicles Act are against the judgment and award dated 19.12.2007 in MVC No.303/2007 on the file of the I Additional Civil Judge, (Senior Division) and MACT, Belgaum.

(2.) THE facts, which gave rise to these appeals are as under:

(3.) AGGRIEVED by the judgment and award, the Insurance Company preferred an appeal in M.F.A. No.2374/2008, whereas aggrieved by the quantum of compensation awarded by the Tribunal claimants filed M.F.A.No.5450/2008 on the ground that the compensation awarded by the Tribunal is inadequate and it requires to be enhanced considerably.