ORIENTAL INSURANCE COMPANY LIMITED Vs. MAHABOOB ALI KHAN

JUDGEMENT

(1.) These two appeals are filed by the Insurance Company as well as the claimant being aggrieved by the judgment and award dated 29.6.2011 passed in MVC No. 5716/2008 on the file of the XXI Additional Judge & Motor Accident Claims Tribunal, Bengaluru (hereinafter referred to as 'the Tribunal' for short).

(2.) The Insurance Company being aggrieved by the judgment and award fastening the liability on them to compensate the claimant, whereas the claimant being not satisfied with the quantum of compensation awarded by the Tribunal hied MFA No. 393/2012 seeking enhancement of compensation. Hence, both the appeals clubbed together and disposed of by this common order.

(3.) The parties are referred to as in the Tribunal.