R RAVI Vs. RELIANCE GENERAL INSURANCE CO LTD

JUDGEMENT

(1.) Though these matters are listed for admission, with the consent of the learned counsel for both the parties, the same are heard for final disposal. Further, since both the appeals arise out of a common judgment, they are heard together and are disposed of by this common order.

(2.) Heard the learned counsel for the appellant in MFA No.6452/2015 claimant and the learned counsel for the appellant in MFA No.4138/2015 Insurance Company and perused the records.

(3.) The injured-claimant has preferred the appeal in MFA No.6452/2015, not being satisfied with the quantum of compensation awarded by the Tribunal by its impugned judgment dated 12.03.2015 in MVC No.6509/2013, and seeking enhancement of compensation. The connected appeal in MFA No.4138/2015 has been preferred by the Insurer being aggrieved by the very same order of the Tribunal fastening the liability on the Insurance Company to pay the compensation.