SHASHI A HEGDE Vs. BRANCH MANAGER & OTHERS

JUDGEMENT

(1.) These two appeals respectively are filed by the owner and the claimant being aggrieved by the impugned judgment and award dated 7-3-2012 passed in M.V.C. No.172/2010 on the file of Motor Vehicle Accident Claims Tribunal and III Additional Senior Civil Judge, Mangalore, D.K. (hereinafter referred to as 'Tribunal', for short).

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs.4,76,800/- with interest at 6% per annum from the date of petition till its realisation as against the claim of the appellant in M.F.A.No.7958 of 2012 on account of the injuries sustained by him in the road traffic accident.

(3.) It is the case of the owner that direction issued by the Tribunal to indemnify the entire award by her cannot be sustained and it is liable to be set aside. Whereas it is the case of the claimant that the quantum of compensation awarded is inadequate and it requires enhancement. Accordingly, the owner and the claimant both felt necessitated to file these appeals seeking appropriate reliefs.