KAMALAWWA BIRAPPA Vs. SHARANAPPA S/O IRAPPA KUMBAR

JUDGEMENT

(1.) These appeals and Cross objection, which are listed for admission, are taken up for final disposal with the consent of the learned counsel for the parties.

(2.) These appeals and cross objection arise from the claim petitions in MVC Nos.72/2012 and 151/2012 on the file of the Fast Track Court and MACT, Jamakhandi (for short, 'the Tribunal') because of the road accident on 16.12011. The Tribunal, by separate judgments, has allowed the claim petitions in MVC Nos.72/2012 and 151/2012 awarding compensation of Rs. 4,40,000/- and Rs. 7,63,500/- respectively along with interest @ 6% p.a..

(3.) The insurance company is in appeal in MFA No.25106/2013 and MFA No.101536/2015 challenging the liability and the quantum of compensation awarded and the respective claimants in the appeal in MFA No.100011/2014 (arising out of MVC No 151/2012) and Cross objection in MFA Crob.No.100026/2016 (arising out of MVC No 72/2012) are seeking enhancement in the compensation.