SHRIRAM GENERAL INSURANCE COMPANY LTD Vs. RAMA NAIK

JUDGEMENT

(1.) These two appeals respectively by the Insurer and the claimants are directed against the same judgment and award dated 13/03/2015 passed in MVC No.1149/2013, by the Motor Accident Claims Tribunal, Court of Small Causes, at Bengaluru, (for short, 'Tribunal' ).

(2.) While the Insurer has filed the appeal in M.F.A.No.3983/2015, seeking to set aside the 50% liability fastened on it and for reduction of compensation, the claimants have filed the appeal in M.F.A.No.6361/2015, seeking enhancement of compensation on the ground that, the compensation of Rs. 12,37,000/- awarded in their favour is on the lower side.

(3.) The brief facts of the case are that, the third respondent before the Tribunal is the appellant before this Court in M.F.A.No.3983/2015, being the Insurer of the offending vehicle being Lorry bearing Registration No.KA-11/7061 and the other vehicle involved is a Bus belonging to the first respondent before the Tribunal being BMTC Bus bearing Registration No.KA-01/F-2467 and the claimants are the legal heirs of the deceased pillion rider of the motor cycle bearing Registration No.KA-05/HW-2030.