REGIONAL MANAGER Vs. KRISHNEGOWDA

JUDGEMENT

(1.) The United India Insurance Company has filed these two appeals challenging the legality and correctness of the judgment and award dated 26th November, 2011 made in MVC Nos.4525 and 4665 of 2009 passed by the Motor Accident Claims Tribunal, Bangalore (hereinafter referred to as ' the Tribunal' for short) with regard to the exorbitant quantum of compensation awarded by the Tribunal.

(2.) The common judgment and award passed by the Tribunal has been questioned in these two appeals and common evidence has been let in. Hence, both the appeals are clubbed together and disposed of by this common judgment.

(3.) The parties are referred to as they were arrayed before the Tribunal.