DIVISIONAL MANAGER SHRIRAM GENERAL INS. CO. Vs. RIYAZUNNISSA

JUDGEMENT

(1.) These appeals are heard and disposed of together in view of the fact that both the appeals arise out of the same judgment rendered by the Tribunal.

(2.) Mfa 7636/2015 is preferred by the appellants/claimants against the judgment and award dated 08.01.2015 passed by the Tribunal in MVC No.570/2012 seeking enhancement of compensation awarded by the Tribunal as well as with a prayer to set aside the finding of the Tribunal fixing 30% negligence on the part of the driver of the autorickshaw bearing No.KA-30/4722 and thereby directing the Insurance Company to only deposit 70% of the compensation awarded with interest.

(3.) The factual matrix of the appeals is as under: