NAGAPPA AND ORS. Vs. ANNAPPA SEBI AND ORS.

JUDGEMENT

(1.) THESE two appeals respectively by the injured claimant and Insurer are directed against the same impugned judgment and award dated 27th February 2009, passed in MVC No. 201/2007, by the Civil Judge(Sr. Dn), Motor Accident Claims Tribunal, Holalkere, (for short, 'Tribunal').

(2.) WHILE the injured claimant has filed the appeal seeking enhancement of compensation, on the ground that the compensation awarded for the grievous injuries sustained by him is on the lower side; the Insurer has filed the appeal seeking to set aside the impugned judgment and award passed by Tribunal, on the ground that the Tribunal is not justified in saddling the liability of indemnifying the award passed by it to the Insurer.

(3.) WE have heard Shri. R. Shashidhara, learned counsel appearing for the injured claimant and Shri. O. Mahesh, learned counsel appearing for Insurer, for quite some time.