MANJUNATHA Vs. CHETHAN

JUDGEMENT

(1.) Though these appeals are listed for admission, with the consent of learned counsel for the appellants and the learned counsel for the respondents, the matters are taken up for final disposal.

(2.) Mfa No.7797/15 is preferred by the appellant/claimant seeking enhancement of compensation awarded by the Tribunal in MVC No.622/2012 dated 07.04.2015 whereby the Tribunal has awarded compensation of Rs.2,05,900.00 with interest @ 6% p.a. from the date of filing of the petition till the date of deposit.

(3.) Mfa Nos.4353/15 and 4354/15 are preferred by the Insurance Company challenging the common judgment and award dated 07.04.2015 passed by the Tribunal in MVC Nos.622/2012 and 623/2012, whereby the Tribunal has held respondents 2 and 3 jointly and severally liable to pay the compensation amount and respondent No.3-Insurance Company was directed to deposit the entire compensation amount along with interest within one month from the date of the order.