ORIENTAL INSURANCE CO LTD Vs. MUSTAQ AHAMED

JUDGEMENT

(1.) These two appeals are filed by the Oriental Insurance Company as well as the claimants, being aggrieved by the judgment and award dated 12.04.2013 made in MVC.No.548/2012 by the MACT-V, Chitradurga (hereinafter referred to as 'Tribunal').

(2.) Mfa.No.216/2014 is filed by the Oriental Insurance Company, being aggrieved by the quantum of compensation awarded by the Tribunal, whereas the claimants being not satisfied by the quantum of compensation have filed MFA.No.4751/2013. Hence, both the appeals are clubbed together and disposed of by this common judgment.

(3.) The parties are referred to as per the ranking before the Tribunal.