TEJASWINI S D/O SHIVAJI Vs. ABDUL SAMAD

JUDGEMENT

(1.) Since both the appeals arise out of the same judgment and award rendered by the Tribunal, they are heard together and are finally disposed of by this order.

(2.) The appeal in MFA.No.5263/2016 is filed by the claimant appellant who is the injured seeking enhancement of compensation awarded by the Tribunal and the appeal in MFA.No.5386/2016 is filed by the appellant Insurer Oriental Insurance Co. Ltd. challenging the quantum of compensation awarded by the Tribunal as well as the liability. By its judgment dated 04.06.2016 in MVC No.785/2014, the Tribunal has awarded compensation in a sum of Rs.10,58,800/- to the claimant - injured. Being not satisfied with the said compensation, the claimant has filed MFA No.5263/2016 seeking enhancement of compensation.

(3.) Heard the learned counsel for the claimant appellant in MFA No.5263/2016 as well as the learned counsel for the appellant in MFA No.5386/2016 Oriental Insurance Company Ltd. and perused the impugned judgment as well as the material on record.