K.H. BASAVARAJAPPA AND OTHERS Vs. RELIANCE GENERAL INSURANCE COMPANY LIMITED, REP. BY ITS MANAGER AND OTHERS

JUDGEMENT

(1.) The Reliance General Insurance Company as well as the claimants have filed these two appeals challenging the judgment and award dated 24th March 2016, made in MVC No.619/2014 passed by the Motor Accident Claims Tribunal, Chitradurga (hereinafter referred to as "the Tribunal" for short).

(2.) The insurance company being aggrieved by the exorbitant quantum of compensation awarded by the Tribunal has filed MFA No.3697/2016 whereas, the claimants being not satisfied with the quantum of compensation awarded by the Tribunal has filed MFA No.3977/2016 seeking enhancement of compensation. Hence, both the appeals are clubbed together and disposed of by this common judgment.

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