NEW INDIA ASSURANCE CO LTD Vs. HADLIGI BOGAPPA

JUDGEMENT

(1.) Though the appeals are listed for hearing on IA.No.1/2019 filed by the respondent-cleaner for withdrawal of the amount in deposit in MFA No.101029/2016. With the consent of the learned counsel for the parties, it is heard finally.

(2.) Mfa No.101029/2016 is filed by the Insurer assailing the judgment and award passed by the MACT-II Ballari (for short 'the tribunal ) in MVC No.760/2013, whereas MFA No.103862/2016 filed by the claimant for enhancement of compensation assailing the judgment and award passed by the same tribunal.

(3.) I have heard the arguments of the learned counsel for both the parties.