NATIONAL INSURANCE COMPANY LIMITED Vs. ADIVEPPA APPANNA NAIK

JUDGEMENT

(1.) Mfa No.104088/2017 f i led by the insurance company and MFA No.103690/2017 f i led by the claimants are directed against the judgment and award dated 18.09.2017 made by the Additional Motor Accidents Claims Tribunal, Belagavi (for short 'MACT') in MVC No.2542/2016 whereby a compensation of Rs.13,87,400/- with interest at the rate of 6% per annum thereon from the date of petition ti l l realization has been awarded.

(2.) The insurance company in MFA No.104088/2017 chal lenged the l iabi lity fastened on it as wel l as the quantum of compensation awarded by the Tribunal, whereas the claimants in their appeal MFA No.103690/2017 have sought for enhancement of compensation.

(3.) The parties wil l be referred to as per their rankings before the MACT.