RAMAKKA Vs. SAMIULLAHLABIC

JUDGEMENT

(1.) These appeals are listed for hearing on I.A.No.1/2018 which is filed for early hearing of the appeals. With the consent of learned counsel on both sides, appeals are heard finally.

(2.) Mfa.No.102019/2015 is filed by the claimant seeking enhancement of the compensation awarded by the Tribunal by its judgment and award passed in MVC.No.403/ 2013, on the file of the Motor Accident Claims Tribunal- XII, at Ballari. MFA.No.102780/2015 is filed by the insurer of the Lorry bearing registration No.KA.09/0630 involved in the accident questioning the legality and correctness of the above said award.

(3.) The parties are referred with the ranks as they were before the Tribunal.