NEW INDIA ASSURENCE CO LTD KAR Vs. SHAMALA

JUDGEMENT

(1.) These two appeals are directed against judgment and award passed in MVC No.222/2014 by Principal Senior Civil Judge and Additional Motor Accidents Claims Tribunal XI , Bhadravathi on 06.04.2016.

(2.) Mfa No.4612/2016 has been preferred by the insurer and MFA No.5782/2016 has been filed by the claimants seeking for reduction/enhancement of the compensation respectively.

(3.) By consent of learned Advocates appearing for parties, these appeals are taken up for final disposal since the accident is of the year 2013.