DIVISIONAL MANAGER Vs. CHANNEGOWDA

JUDGEMENT

(1.) Both appeals arise out of common judgment and award dtd. 12/3/2015 passed in MVC No.551/2009 (Old No.991/2009) by the learned Senior Civil Judge & JMFC., at Pandavapura (for short 'Tribunal').

(2.) MFA No.6519/2015 is filed by Insurer questioning its liability to pay the compensation on the ground of false involvement of the vehicle and MFA.Crob No.127/2015 is filed by the claimant seeking enhancement of the compensation.

(3.) For the sake of convenience, the parties herein are referred to as per their ranking before the Tribunal.