NATIONAL INSURANCE COMPANY LTD. Vs. MASTER ABHISHEK

JUDGEMENT

(1.) MFA No. 9364/2010 is filed by the insurer of offending two wheeler challenging the judgment and award passed by the Tribunal on the ground of negligence. MFA Crob. No. 47/2016 is filed by the claimant seeking enhancement of compensation awarded by the claimant.

(2.) As this appeal and cross objection have arisen out of a common judgment and award passed by the Tribunal, with the consent of learned counsels appearing for the parties, they were heard together and disposed of by this common judgment. Perused the judgment and award passed by the Tribunal including the records of the Tribunal.

(3.) The points that arise for considerations are: