NARASIMHAPPA Vs. NARAYAN M

JUDGEMENT

(1.) Though these matters are posted for Admission, with the consent of learned counsel for both the parties, they are taken up for final disposal.

(2.) M.F.A.No.4190/2017 is filed by the claimants seeking enhancement of compensation and M.F.A.No.2781/2017 is filed by the Insurance Company seeking to set aside the award passed by the learned Member and to dismiss the claim petition.

(3.) In order to avoid confusion and overlappings, parties hereinafter are referred to with reference to their rankings as it stood before the Tribunal.