IFFCO TOKIO GENERAL INSURANCE COMPANY LTD Vs. VENKATESH

JUDGEMENT

(1.) Appeals are filed by the Insurer challenging the Judgment and Order passed by the Motor Accident Claims Tribunal, Bellary ['Tribunal', for short], in MVC Nos.548-550/2010. Cross-objections are filed by the claimants seeking enhancement of the compensation.

(2.) Since these appeals arise from the same accident and against the common judgment, all the matters are heard together and disposed of by this common judgment. In MFA No. 21473/2011 Connected with MFA.CROB.100116/2014 :

(3.) Briefly stated the facts are :