LAXMI SHIVAJI KALAL Vs. RAJU YALLAPPA KALAL

JUDGEMENT

(1.) Though these appeals are listed for admission, they are taken up for final disposal with the consent of learned counsel for both the parties.

(2.) These two appeals are directed against the judgment and award dtd. 15/9/2016 passed in MVC No.1565/2014 on the file of the learned VI Addl. Dist. & Sessions Judge & Addl. M.A.C.T., Belagavi (for short, 'Tribunal').

(3.) The claimants are in appeal praying for enhancement of compensation but learned counsel Sri.Vitthal S.Teli for the claimants at the time of hearing would submit that the appellants-claimants would restrict their appeal for release of the compensation amount instead of keeping it in fixed deposit as ordered by the Tribunal; whereas the Insurance Company is in appeal questioning the quantum of compensation awarded by the Tribunal.