RELIANCE GEN. INS. CO. LTD. Vs. SAROJAMMA

JUDGEMENT

(1.) The present appeal and the cross-objection are arising out of one and the same judgment and award passed by the Presiding Officer, Fast Track Court and Additional M.A.C.T., Gangavathi in MVC No.115/2012 dated: 17.11.2012.

(2.) The insurance company is in appeal has filed M.F.A.No.20541/2013 whereas the cross-objection is filed by the claimants.

(3.) The brief facts which are necessary for disposal of these matters are as under: