THE ORIENTAL INSURANCE COMPANY LIMITED, DIVISIONAL OFFICE VIII, BANGALORE Vs. SMT. NETHRAVATHI AND OTHERS

JUDGEMENT

(1.) M.F. A. Nos. 2967 and 2968 of 2010 are filed by the insurer of the offending Tata Sumo bearing Registration No. KA-02-D-4916 challenging the judgments and awards passed by the Civil Judge (Senior Division) and Additional MACT, Kunigal in MVC Nos. 786 of 2007 and 785 of 2007 respectively on the ground of liability. Whereas, M.F.A. CROB. Nos. 84 and 85 of 2011 are filed by the claimants seeking enhancement of compensation awarded by the Tribunal in the said MVC Nos. 786 of 2007 and 785 of 2007 respectively. M.F.A. No. 2356 of 2011 is filed by the injured claimant challenging the judgment and award passed by the 9th Additional Judge, MACT-7, Small Causes Judge Court, Bangalore in MVC No. 7180 of 2007, both on the ground of liability and quantum.

(2.) As these appeals and cross-objections are arising out of a common road traffic accident, with the consent of learned Counsel appearing for the parties, they are heard together and disposed of by this common judgment.

(3.) I have heard the learned Counsel appearing for the parties and perused the judgments and awards passed by the Tribunal including its records.