LEGAL MANAGER, BHARATHI AXA GIC LTD Vs. RAMAPPA

JUDGEMENT

(1.) Mfa 8540/2016 is filed by the Insurance Company - the insurer of offending vehicle, under Section 173(1) of the Motor Vehicles Act, 1988, seeking to set aside the judgment and award dated 29.09.2016 passed by the Court of the Principal Senior Civil Judge and MACT at Kolar, (hereinafter referred to as 'The Tribunal', for short), in MVC No.486/2013.

(2.) Mfa 8410/2016 is filed by the injured - claimant, under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the Principal Senior Civil Judge and MACT at Kolar, (hereinafter referred to as 'The Tribunal', for short), by its judgment and award dated 29.09.2016 in MVC No.486/2013.

(3.) With the consent of the learned counsel for the parties, the same is taken up for final disposal.