M SRINIVASA Vs. G GOPIKUMAR

JUDGEMENT

(1.) These two appeals are directed against the judgment and award dated 01-10-2009 passed in MVC No.5418/2006 by the 14th Additional Judge, Court of Small Causes and Member, MACT, Bangalore City, SCCH 10, wherein the learned member partly allowed the claim petition and granted the compensation of Rs.1,07,600.00 together with interest at 8% p.a. from the date of petition till its deposit and directed the Insurance Company to deposit the same.

(2.) The same is challenged under these appeals both by the petitioner and by the Insurance Company. MFA No.356/2010 is filed by the petitioner seeking enhancement of compensation and MFA No.2013/2010 is filed by the Insurance Company seeking to set aside the same.

(3.) In order to avoid confusion and overlapping, parties hereinafter are referred to with reference to their rankings as it stood before the Tribunal.