MAKTUNJI Vs. SHRIRAM GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) These appeals are directed against the judgment and award passed by the II Additional Senior Civil Judge and MACT, Kalaburagi in MVC No.960/2014 dated 07.08.2017.

(2.) Mfa No.202200/2017 is filed by the claimant seeking enhancement of compensation. MFA No.201973/2017 is filed by the Insurance Company seeking cancellation of the compensation ordered to be paid to the claimant on the ground that the Insurance Company was not entitled to pay compensation since the driver of the offending vehicle was not possessing valid and proper license.

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