AJAY BABU AND OTHERS Vs. THE DIVISIONAL MAN

JUDGEMENT

(1.) The appeal in M.F.A.No.4740/2013 by the claimant and appeal in M.F.A.No.7619/2013 by the insurer, challenging the judgment and award dated 04.04.2013 made by the M.A.C.T., Bangalore (SCCH-19) allowing M.V.C.No.212/2011, whereby a compensation of Rs. 10,42,436/- with interest @ 6% p.a. subject to usual condition of bank deposit, has been awarded.

(2.) The insurer's appeal is both on the ground of liability and quantum of compensation, whereas the claimant's appeal is on the ground of inadequacy of compensation.

(3.) In a vehicular accident that happened on 20th March 2010, because of alleged rash and negligent driving of the goods vehicle bearing Registration No.KA-05/7602, the claimant - pillion rider of the motorcycle bearing Registration No.KA-51/U- 2424 sustained grievous injuries; his claim petition in M.V.C.No.212/2016 was resisted by the respondent-insurer by filing separate Written Statements.