MANAGING DIRECTOR Vs. M ASHA

JUDGEMENT

(1.) The M.F.A. Nos.4205/2014 and 4214/2014 are by the Insurer and M.F.A. No.7857/2014 is by the claimants against the common impugned judgment and award dated 20.12.2013 passed in MVC Nos.22/2010 and 23/2010 on the file of the Senior Civil Judge and MACT at K.R. Pet, wherein the Tribunal awarded the compensation at Rs.10,65,531/- in M.V.C. No.22/2010 and Rs.2,20,000/- in M.V.C. No.23/2010 with interest at 8% per annum, from the date of petitions till their realization, directing the Insurer to indemnify the award amount.

(2.) The appellant-Insurer in both of its appeals challenged the quantum and also urged the ground of negligence on the part of the deceased-rider.

(3.) M.F.A. No.7857/2014 is by the claimants in M.V.C. No.22/2014 for enhancement of compensation.