KIRAN KUMAR M Vs. SHIVALINGE GOUDA M N

JUDGEMENT

(1.) Both the appeals arise out of the judgment and award dated 11.10.2012 passed in MVC No.7485/2011 on the file of the MACT, 20th Additional Judge and 18th ACMM, Bengaluru (hereinafter referred to as 'the Tribunal' for short).

(2.) The claimants are before this Court, seeking for enhancement of compensation in MFA No.171/2013, whereas the insurance company is before this Court in MFA No.479/2013 challenging the quantum and liability.

(3.) For the sake of convenience and better understanding, the parties are referred to as the insurer and claimants.