V K KUSUMA Vs. MANJU G K

JUDGEMENT

(1.) Though these appeals are listed for Admission, with the consent of learned counsel on both sides, they are heard finally.

(2.) Miscellaneous First Appeal No.1149 of 2017 is filed by the claimants seeking enhancement of compensation, while Miscellaneous First Appeal No.6847 of 2016 is filed by the insurer seeking reduction in the compensation awarded by the I Additional Senior Civil Judge and Additional Motor Accident Claims Tribunal (hereinafter referred to as 'Tribunal', for the sake of convenience), Chikkamagaluru, in M.V.C. No.119 of 2015, by judgment and award dated 5-8-2016.

(3.) We have heard the arguments of Sri Ravikumar N.R., learned counsel for the appellant6 claimants and Sri K.P. Thrimurthy, learned counsel for the respondent-Insurance Company.