SHAMARAV YALLAPPA KAMBLE Vs. YASHWANT KAREPPA KOLI

JUDGEMENT

(1.) These two appeals by the claimants seek to lay a challenge to the common Judgment and Award dated 12.07.2018 entered by the MACT, Vijayapura negativing their claim for compensation in MVC No.800/2016 and MVC No.802/2016 agreeing with the contention of the respondent - insurer that the said claims were false. After service of notice, the Insurer having entered appearance through it s learned Panel Counsel opposes the appeal making submission in justification of the impugned dismissal of the claims.

(2.) Brief facts:

(3.) Having heard the learned counsel for the parties and having perused the case papers along with the relevant copies of the TCR made available by the learned counsel, this court declines to interfere in the matter for the following discussion: