SHRIRAM GENERAL INSURANCE COMPANY LTD Vs. H KALLESHWARAPPA

JUDGEMENT

(1.) The appeal by the insurer and the cross-objection by the claimant for enhancement are taken up together and are disposed of by this common judgment.

(2.) While the insurer is in appeal challenging the judgment and award dated 14.03.2012 passed in M.V.C. No.8043/2010 contending that the compensation awarded is on the higher side and have sought for scaling down of compensation. On the other hand, the claimant has filed cross-objection contending that the compensation awarded by the Tribunal is inadequate and requires to be enhanced.

(3.) Parties are referred to by their ranks before the Tribunal for the purpose of convenience.