DIVISIONAL MANAGER, ORIENTAL INSURANCE CO LTD Vs. GANGAMMA

JUDGEMENT

(1.) Though these appeals are listed for admission, with consent of both the learned counsel, same is taken up for final disposal.

(2.) Mfa No.8331/2017 is filed by the Insurer seeking reduction of compensation and MFA No.4506/2017 is filed by the claimants seeking enhancement of compensation. Both appeals are directed against the judgment and award passed by the Principal Senior Civil Judge, VII CJM, Chitradurga in MVC No.962/2016 dated 04.02.2017 wherein, a total compensation of Rs.12,84,000/- has been awarded to the claimants for the death of one Mahantesh in a road traffic accident.

(3.) I have heard the learned counsel appearing for the claimants and the learned counsel appearing for the Insurance Company.