SOMESHA P Vs. H B RAVIKUMAR

JUDGEMENT

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

(2.) M.F.A. No.6786 of 2017 has been filed by the injured claimant seeking enhancement of compensation, while M.F.A. No.4181 of 2017 has been filed by the insurance company. Both the appeals assail the judgment and award of the Motor Accident Claims Tribunal at Mysuru (hereinafter referred to as 'Tribunal', for the sake of brevity) dated 16.03.2017 passed in M.V.C. No.167 of 2015.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status before the Tribunal.