CHANNABASAVARADHYA Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) These two appeals under Section 173(1) of Motor Vehicles Act, 1988 are filed by the claimant and the insurer against a judgment and award dated 10-8-2011 in MVC No. 4282 of 2010 on the file of the Motor Accidents Claims Tribunal and Small Causes Court (SCCH-10), Bangalore. The brief facts which gave rise to these appeals are as under:

(2.) Aggrieved by the quantum of compensation awarded by the Tribunal, the claimant has preferred MFA No. 10124 of 2011 for enhancement of the compensation, whereas the insurer has filed MFA No. 4313 of 2012 to set aside the judgment and award passed by the Tribunal and to dismiss the claim petition.

(3.) Since both these appeals are arising out of the same judgment and award, they are disposed of by this common judgment.