UNITED INDIA INSURANCE CO LTD Vs. BHAGIRATHI

JUDGEMENT

(1.) The appeal in MFA No.104180/2017 is filed by the appellant-Insurance Company against the judgment and award passed by the learned Additional Motor Accident Claims Tribunal and Senior Civil Judge, Khanapur (for short 'Tribunal') in MVC No.1828/2015 dated 26.08.2017 and seeking to set aside the judgment and award passed by the Tribunal is on the higher side in heads of compensation.

(2.) The appeal in M.F.A. Cr.Ob.No.100083/2018 is filed by Smt. Bhagirathi challenging the judgment and award passed by the Court below in M.V.C.No.1828/2015 dated 26.08.2017 seeking enhancement of compensation as there is inadequacy of the compensation awarded by the Tribunal.

(3.) These appeal and cross objection have been taken up for final disposal with the consent of learned counsel for the claimants and the learned counsel for the insurance company.