H S CHETAN Vs. CHANDRA MOULI

JUDGEMENT

(1.) MFA No. 10166/05 is an appeal by the Insurer and MFA 11578/05 is by the claimants challenging the Judgment and Award of Addl. MACT, Tumkur in MVC 974/2000 dated 7-10-2005. While the Insurer seeks to negate the liability fastened upon it to discharge the award, the claimants have sought for enhancement being not satisfied with the grant.

(2.) THESE appeals had come up for admission and at the request of both sides it has been taken up for disposal on merits.

(3.) WE shall, during the course of Judgement refer to the parties according to the rankings in the Trial Court for the sake of brevity and better appreciation of the grounds urged by them. In that, the appellant in MFA 11578/05 shall be referred to as claimants and the appellant in MFA 10166/05 shall be referred to as appellant-insurer.