B M T C Vs. T R VIJAYA

JUDGEMENT

(1.) THESE two appeals are filed against the judgment and award dated 7-11-2003 passed by the Motor Accident claims Tribunal, Bangalore (SCCH-2) in m. V. C. No. 2622/2000, whereby the Tribunal has awarded compensation of Rs. 2,35,525/- with interest at 7% p. a. on account of the injuries sustained by the appellant-claimant.

(2.) THE B. M. T. C. has filed appeal No. 2363/ 2004 challenging the judgment and award on the ground that the amount awarded by the tribunal is excessive.

(3.) WHEREAS the appellant in M. F. A. No. 2309/04 being the victim of road transport accident came up with M. F. A. No. 2309/04 on the ground that the Tribunal has not properly quantified the compensation and meagre compensation has been awarded. Hence this appeal.