ANAVEERAIAH Vs. RIYAZULLAH KHAN

JUDGEMENT

(1.) The MFA.No.32201/2012 is filed by claimant seeking enhancement of compensation awarded by the Tribunal, whereas MFA.No.32194/2012 is filed by the Insurer of the offending vehicle seeking reduction of compensation awarded by the Tribunal.

(2.) As these two appeals have arisen out of a common judgment and award of the Tribunal with the consent of the learned counsels appearing for the parties, they were heard together and disposed off by this common judgment. Perused the judgment and award passed by the Tribunal including the records of the Tribunal.

(3.) As there is no dispute regarding certain injuries sustained by the claimant in a road traffic accident that occurred on 11.02011 due to rash and negligent driving of a Lorry No.CNP.4650 by its driver and liability of the insurer of the said vehicle, only point remains for consideration in these appeals are :