MARAKKA Vs. SHAHID KHAN

JUDGEMENT

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

(2.) M.F.A. No. 9256 of 2006 is filed by the claimants seeking enhancement of compensation while M.F.A. No. 8876 of 2006 is filed by the Insurance Company with regard to the liability.

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