MANAGER Vs. D.V.KANTHARAJAPPA

JUDGEMENT

(1.) These two appeals are filed by the insurance company as well as the claimants challenging the judgment and award dated 3rd December 2011 made in MVC No.5334/2009 passed by the Motor Accident Claims Tribunal, Bangalore (hereinafter referred to as "the Tribunal" for short).

(2.) The insurance company filed MFA No.10463/2012 being aggrieved by the exorbitant quantum of compensation awarded whereas the claimant being not satisfied with the quantum of compensation awarded by the Tribunal has filed MFA No.5519/2013 seeking enhancement of compensation. Hence both he appeals are clubbed together and disposed by this common judgment.

(3.) The facts leading to filing of these two appeals are as follows: