RELIANCE GENERAL INS. CO. LTD Vs. SUPREETH S.

JUDGEMENT

(1.) Questioning the validity and legality of the order that is rendered by the Motor Accidents Claims Tribunal, Bengaluru in MVC No.3751/2015 dtd. 17/6/2019, these two appeals were filed.

(2.) Disputing its liability to pay the compensation, the insurance company against whom liability to the extent of 95% was fastened has preferred appeal vide MFA No.511/2020. On the other hand, seeking enhancement of compensation, the claimants preferred a Cross Appeal vide MFA.CROB No.40/2022. As both the appeals thus arose from the same order, they are disposed of through this common judgment.

(3.) Heard Sri.Ashok N. Patil, learned counsel for the appellant in MFA No.511/2020 i.e., The Reliance General Insurance Company Limited, Sri.G.M.Srinivasa Reddy, learned counsel who represented the claimants in both the appeals as well as Sri.B.A.Ramakrishna, learned counsel who represented United India Insurance Company Limited, which is arrayed as 6th respondent in MFA No.511/2020 and 4th respondent in MFA.CROB No.40/2022.