HOOVAMMA Vs. M B CHANDREGOWDA

JUDGEMENT

(1.) Mfa.No.6935/2009 is preferred by the injured claimant seeking enhancement of compensation awarded by the Tribunal by its judgment and award dated 06.07.2009 in MVC.No.52/2008, whereby the Tribunal has awarded a total compensation of Rs.60,000.00 with interest at 6% p.a.

(2.) Mfa.Crob.No.22/2013 is filed by respondent No.1 i.e. the owner of the vehicle in question challenging the liability fixed on him to pay the compensation.

(3.) I have heard Sri Sharan K.J., learned Counsel for the appellant-claimant, Sri Vighneshwar S. Shastri, learned Counsel for the Cross-objector and Sri C.R.Ravishankar, learned Counsel for respondent No.2-Insurance Company.