LAXMI W Vs. NAVEENKUMAR A WALILABIC

JUDGEMENT

(1.) M.F.A. CROB No.723/2013 is preferred by the crossobjectors - claimants seeking enhancement of the compensation awarded by the Additional MACT, Saundatti dated 24.02.2011 passed in M.V.C. No.2699/2009. Whereas, M.F.A. No.22720/2011 is filed by the National Insurance Company Limited challenging the quantum of compensation awarded by the Tribunal.

(2.) Though the matters are listed for admission, with the consent of learned counsel appearing for both the parties, the same are taken up for final disposal.

(3.) For the purpose of convenience, the parties are referred to as per their rank maintained before the Tribunal.