(1.) Being aggrieved by the Judgment and Award dated 29.7.1988 in M.V.C.No. 572/86 on the file of the MACT Bangalore Rural district, directing the insurance comapany to satisfy the award of Rs. 59,500/ - with interest at 12% in favour of the claimant, the insurance company has preferred this appeal.
(2.) The claimant also preferred cross-objections claiming for enhancement of compensation.
(3.) Heard the learned advocates appearing for the respective parties.