K V CHACKO Vs. RAJESH SHETTY

JUDGEMENT

(1.) M.F.A.No.1026/2012 is filed by the claimant seeking enhancement of compensation awarded by the Tribunal.

(2.) Whereas M.F.A.No.2144/2013 is filed by the owner of the offending vehicle challenging the judgment and award passed by the Tribunal on the ground of liability.

(3.) As these two appeals have arisen out of a common road traffic accident and common judgment and award of the Tribunal, with the consent of learned counsel appearing for the parties, they were heard together and disposed of by this common judgment. Insurance company though was served with the notice of the appeal, remained unrepresented. Perused the judgment and award passed by the Tribunal.