SHIVAPPA BIRAPPA PUJARI Vs. LAGAMAPPA

JUDGEMENT

(1.) Heard the learned counsel for the appellant, the learned counsel for the respondents and perused the records.

(2.) Though these appeals are posted for admission, this court has taken up for final disposal with consent of both the counsel.

(3.) M.F.A.No.25552/2010 is filed by the claimant in MVC No.286/2006 seeking enhancement of the compensation and M.F.A.No.24501/2010 is filed by respondent No.2 before the Tribunal i.e., New India Assurance Company Limited, chal lenging the award passed by the Tribunal fastening the liability on the insurance company directing the insurance company to pay the compensation and recover the same from respondent No.1, the owner.