THE NATIONAL INSURANCE CO. LTD. Vs. MONICA MASCARENHAS

JUDGEMENT

(1.) MFA No. 5386/2010 is filed by the Insurance Company challenging the finding of the tribunal on the question of negligence and also the quantum of compensation awarded by the tribunal. MFA No. 3114/2010 is filed by the claimants challenging the finding of the tribunal on the question of contributory negligence and also for enhancement of compensation awarded by the tribunal. Therefore these two matters are heard together.

(2.) THE facts leading to these appeals are as hereunder: -

(3.) WHETHER the petitioners are entitled for compensation as prayed? If so, what is the extent of compensation and from whom it is recoverable -