RAMANNA Vs. RAMEEZ

JUDGEMENT

(1.) The claimants as well as M/s. Sriram General Insurance Company have filed these two appeals challenging the judgment and award dated 30th December, 2011 made in MVC No. 1361/2010 passed by the Motor Accident Claims Tribunal, Tumkur (hereinafter referred to as ' the Tribunal' for short).

(2.) The claimants being not satisfied with the quantum of compensation and also restricting the liability of the insurance company only to an extent of 50% filed MFA No.3902/2012, whereas the insurance company being aggrieved by the exorbitant quantum of compensation awarded; deducting ?rd towards personal expenditure, since the deceased was a bachelor and fastening 50% liability on the insurer of parked lorry has filed MFA.No.5143/201 Hence, both the appeals are clubbed together and disposed of by this common judgment.

(3.) The rank of the parties is referred to as arrayed before the Tribunal.