- (1.) M.F.A. No. 6870/2005 is directed against the judgment and award in M.V.C. No. 302/2002 dated 2.5.2005 on the file of M.A.C.T., Kolar.
(2.) Appeal is by the insurer, questioning the liability whereas, Cross Objection is by the claimant seeking enhancement of compensation.
(3.) Claimant has also produced an additional document by way of additional evidence.;