FAYAZ KHAN Vs. TAJ AHAMED KHAN

JUDGEMENT

(1.) Mfa No.6398/2012 is filed by the injured/claimant, seeking enhancement of compensation, whereas MFA No.5789/2012 is filed by the Insurance Company, questioning the liability. Both the appeals are arising out of MVC No.1143/2008 on the file of the Court of Senior Civil Judge and Additional MACT-XVII at Gubbi, wherein the Tribunal by its Judgment and Award dated 09.01.2012 was pleased to Award a total compensation of Rs.1,29,664/- with interest at the rate of 6% p.a. to the claimant towards compensation for the injuries sustained by him in a road traffic accident.

(2.) I have heard the learned counsel appearing for the claimant and the learned counsel appearing for the Insurance Company.

(3.) The facts of the case in brief are that;