MANJULA Vs. SANNABORA

JUDGEMENT

(1.) Though these appeals were listed for admission, but with the consent of the learned counsel for the appellants and the learned counsel for the respondents in both the appeals, the matter is taken up for final disposal.

(2.) Mfa.No.7430/2012 is filed by the claimant/injured against the judgment and award rendered by the Tribunal in MVC.No.447/2010 dated 28.12.2011, whereby the Tribunal has awarded compensation in a sum of Rs.1,47,300.00 with interest at 6% per annum. The appellant/claimant has filed this appeal seeking enhancement of compensation on the ground that the compensation awarded by the Tribunal is inadequate and also on the lower side.

(3.) Mfa.No.4725/2012 is filed by the Insurance Company challenging the judgment and award rendered by the Tribunal in MVC.No.447/2010 dated 28.12.2011, whereby the Tribunal has awarded compensation to the claimant, said to be the injured, directing the Insurance Company to pay the compensation on the ground that the respondent No.1 -driver of the goods tempo was having a valid and effective driving license. The appellant -Insurance Company has filed this appeal seeking intervention of this court on the ground that the Tribunal has erroneously recorded a finding that the driver of the goods tempo was holding a valid and effective driving license to drive the vehicle.