N SREE KRISHNAKAR Vs. PADMA JAISWAL

JUDGEMENT

(1.) These two appeals are directed against the judgment and award passed in MVC No.5661/2011 by Motor Accidents Claims Tribunal, Bengaluru (for short 'Tribunal') on 16.10.2012 allowing the claim petition in part by awarding a sum of Rs. 3,50,451/- with interest @ 6% p.a. from the date of petition till date of realization.

(2.) Appellant-Claimant in MFA No.2081/2013 has sought for enhancement of compensation and appellant - insurer in MFA No.1373/2013 has sought for reduction of the compensation.

(3.) We have heard Sri Praveen R.J learned Advocate appearing on behalf of Sri N.S.Seshadri for claimant and Sriyuths K.N.Srinivasa and C.Shankar Reddy, learned Advocates appearing for insurer.