RAJASHREE Vs. MOHAMMED JAVEED

JUDGEMENT

(1.) These two appeals arise out of the judgment and award passed in M.V.C.No.2985/2016 on the file of XII Addl. District and Sessions Judge and Additional Motor Accident Claims Tribunal, Gokak.

(2.) The appeal in M.F.A.No.101628/2018 is by the claimants seeking enhancement of compensation whereas the appeal in M.F.A.No.101804/2018 is against the very same judgment wherein the Insurance Company is challenging the quantum of compensation awarded to the claimants in M.V.C.No.2985/2016.

(3.) Brief facts leading to these appeals are as under: