VIMAL KHINVASARA Vs. SHAHID-UR-REHMAN

JUDGEMENT

(1.) THESE two appeals are arising out of judgment and decree passed by the MACT, Small Causes, Bangalore in MVC No. 3208/1998.

(2.) HEARD the learned counsel for the parties.

(3.) MFA No. 14273/2007 is filed by the claimant being not satisfied with the compensation awarded to him and also questioning the findings of the Tribunal on the question of negligence.