KUMARI SNEHA AND ORS. Vs. MARIAPPAN AND ORS.

JUDGEMENT

(1.) These two appeals by the injured claimant and insurer are arising out of the common judgment and award dated 03.08.2013 passed in M.V.C. No. 1664/2011 on the file of the III Addl. Senior Civil Judge and Member, MACT, Bangalore (SCCH -18) (hereinafter referred to as 'the Tribunal' for brevity).

(2.) The Tribunal by its judgment and award has awarded a sum of Rs. 1,10,881/ - with interest at 8% p.a., from the date of petition till its realization, on account of the injuries sustained in the road traffic accident.

(3.) It is the case of the minor claimant that quantum of compensation awarded by the Tribunal is inadequate and it requires enhancement. Whereas, the insurer is seeking apportionment of contributory negligence in the ratio of 50:50 between the drivers of both the car and the gas tanker.