HORAKERAPPA Vs. RAMAPPA

JUDGEMENT

(1.) These two appeals are tiled by the claimant as well as the IFFCO TOKIO General Insurance Company Limited, challenging the judgment and award dated 16.02.2013 passed MVC No.706/2010 by the Motor Accident Claim Tribunal, Chitradurga (hereinafter referred to as 'the Tribunal').

(2.) The claimant being not satisfied with the quantum of Compensation filed MFA No. 6350/2013, whereas the insurance company being aggrieved by the exorbitant quantum of compensation awarded by the Tribunal has filed MFA No. 5506/2013. Hence, both the appeals are clubbed together and disposed of by this common order.

(3.) Parties are referred as before the Tribunal.