HUSSAIN PEERA Vs. M VENKATESHULU

JUDGEMENT

(1.) Though these appeals are listed for admission with the consent of learned counsel on both sides, they are heard finally.

(2.) Mfa No.20242/2013 is filed by the injured claimant seeking enhancement of compensation, while MFA No.20978/2013 is filed by the Insurance Company, assailing judgment and award passed by the Motor Accident Claims Tribunal XI at Ballari (hereinafter referred to as the 'Tribunal' for the sake of brevity) in MVC No.1344/2010 dated 22.10.2012.

(3.) For the sake of convenience, the parties shall be referred to, in terms of their status before the Tribunal.