MAHESHA N Vs. MURUGANANDHANAM K

JUDGEMENT

(1.) These two appeals have been filed by claimant and insurer being aggrieved by the judgment and award dated 29.06.2015 passed in MVC No.5958/2013 by MACT, Bengaluru.

(2.) Mfa No.6993/2015 is filed by insurer questioning the quantum of compensation awarded by Tribunal urging that the same was on the higher side. Whereas, MFA No.638/2016 is filed by claimant seeking enhancement of compensation awarded by Tribunal. Though these two appeals are listed for 'Hearing on Interlocutory Application', by consent of learned Advocates appearing for both parties they are taken up for final disposal.

(3.) We have heard the arguments of Sri.B.Pradeep, learned counsel appearing for insurer and Sri.R.Shashidhara, learned counsel appearing for claimant.