UNITED INDIA INSURANCE CO. LTD. Vs. SHANKAR NAIK

JUDGEMENT

(1.) M .F.A. Nos. 9725/2008 and 10842/2008 have been preferred by the insurer as well as claimant being aggrieved by the judgment and award dated 07.05.2008 passed by the III Additional MACT, Davanagere in M.V.C. No. 517/2005.

(2.) M .F.A. No. 7692/2008 and M.F.A. No. 7693/2008 have been filed by the respective claimants in M.V.C. No. 437/2005 and M.V.C. No. 439/2005 being aggrieved by the judgment and award dated 31.08.2007 passed by the MACT, Davanagere not being satisfied with quantum of compensation awarded and as such seeking for enhancement.

(3.) I have heard the arguments of Sri Jagadish Kumar, learned counsel appearing for the claimants, Sri O. Mahesh, learned counsel for insurer and Sri A. Ananda Shetty, appearing for the insured owner of the bus bearing registration No. KA -18 -5499. I have also perused the records secured from the trial Court.