MUDLAPPA Vs. SUNIL R.

JUDGEMENT

(1.) These appeals are filed challenging the judgment and award dtd. 8/1/2019 passed in MVC.No.178/2017 by the Senior Civil Judge and Additional MACT, Challakere (for short, 'the tribunal').

(2.) The appeal preferred by the claimant is for enhancement of compensation, being dissatisfied with the inadequate compensation awarded by the tribunal; the appeal preferred by the Insurance Company is for setting aside the impugned judgment and award, whereby the tribunal fixed 75% of liability on the Insurance Company and fastened the entire liability on the rider-cum-owner of the offending vehicle and the appeal preferred by the owner of the offending vehicle is for absolving him from fixing of 25% liability.

(3.) Parties to the appeals shall be referred to as per their status before the tribunal.