P.PRITHVI RAJ Vs. K.JAGADISH

JUDGEMENT

(1.) The claimant as well as the insurance company have filed these two appeals challenging the legality and correctness of the judgment and award dated 22-12-2010 made in MVC No.1537/2009 passed by the Motor Accident Claims Tribunal, Bengaluru (hereinafter referred to as "the Tribunal" for short).

(2.) The insurance company being aggrieved by fastening the liability on them to compensate the claimant have filed MFA No.3268/2011 on the ground that the driver of the offending tempo traveler was not having valid and effective driving license to drive the tempo traveler, whereas the claimant has filed MFA No.4060/2011 seeking enhancement of compensation. Hence, both the appeals are clubbed together and disposed of by this judgment.

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