SRINIVASAIAH Vs. HEMAVATHI

JUDGEMENT

(1.) Though these appeals are at the stage of admission, since the lower court records are already received, at the request of learned counsel appearing for both parties they are taken up for final disposal

(2.) The judgment and award dated 10.01.2014 on the file of Motor Accident Claims Tribunal (for short 'Tribunal') is assailed by the appellant in MFA No.7902/2014 on the ground that the compensation awarded is on the lower side. So far as the appeal in MFA No.6263/2014 is by the Insurer impugning the very same judgment and award on the ground that fastening liability to pay compensation on the Insurance Company is erroneous in the light of there being deviation of policy conditions.

(3.) Heard learned counsel for the appellants in both the matters and as well as the contesting respondent-owner of the offending lorry.