MANAGER, SHRIRAM GENERAL INSURANCE COMPANY LIMITED Vs. SHAMALAMMA

JUDGEMENT

(1.) M/s. Shriram General Insurance Company as well as the claimants have preferred these appeals, challenging the judgment and award dated 6th April, 2016 made in M.V.C. Nos.383 and 384 of 2015 by the Motor Accident Claims Tribunal, Bengaluru (hereinafter referred to as 'the Tribunal' for short).

(2.) M/s. Shriram General Insurance Company being aggrieved by the judgment and award passed by the Tribunal fastening liability on them to compensate the claimants has filed M.F.A.Nos.4577 and 4578 of 2016. Whereas, the claimants in M.V.C.No.384/2015 being not satisfied with the quantum of compensation awarded by the Tribunal had filed M.F.A.No. 4774/2016, seeking enhancement of the compensation. Hence, all the appeals are clubbed together and disposed of by this common judgment.

(3.) The parties are referred to as arrayed before the Tribunal for convenience.