M/S. UNITED INDIA INSURANCE COMPANY LIMITED, REGIONAL OFFICE, 6TH FLOOR, KRISHI BHAVAN, NRUPATHUNGA ROAD, BANGALORE Vs. SRI MUNI ANJINAPPA AGED 19 YEARS S/O MUNIRAJAPPA @ MUNIRAJU OCC : COOLIE, R/O SAVUKANAHALLI, DEVANAHALLI TALLUK BANGALORE RURAL DISTRICT AND ORS.

JUDGEMENT

(1.) The United India Insurance Company Limited as well as the claimants have filed these appeals challenging the judgment and award dated 15.12.2010 made in MVC Nos. 7225, 7226 and 7227 of 2009 passed by the Motor Accident Claims Tribunal, Bangalore (hereinafter referred to as "the Tribunal" for short).

(2.) The Insurance Company being aggrieved by the impugned judgment and award fastening liability on them to compensate the claimants filed MFA Nos. 4384, 4380 and 4385 of 2011 whereas the claimants being not satisfied with the quantum of compensation filed MFA Nos. 9339 to 9341 of 2011 seeking enhancement of compensation. Since, the common judgment and award passed by the Tribunal has been challenged in these appeals, all the appeals filed by the Insurance Company as well as the claimants are clubbed together and disposed of by this common judgment.

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