YAMANAPPA S/O HANAMANTAPPA TALAWAR ALIAS HARIJAN AND ANOTHER Vs. SURESH S/O SABAPPA NINGANNAVAR AND OTHERS

JUDGEMENT

(1.) Though the judgment was dictated on 21-11-2017 by partly allowing the appeal, before signing the said judgment, the learned counsel wanted to put forth some more arguments on question of law and as such the case was posted for "being spoken to" on 5-12-2017.

(2.) MFA No. 20448 of 2010 has been preferred by the insurer questioning the correctness of the judgment and award dated 10-12-2009 passed by Motor Accident Claims Tribunal, Bailhongal in M.V.C. No. 3025 of 2007 whereas MFA Crob. No. 824 of 2011 has been preferred by the claimants seeking enhancement of compensation awarded by the Tribunal.

(3.) Though the matter is listed for admission, with the consent of the learned counsel appearing for the parties, it is taken up for final hearing and disposed of by this judgment.