DIVISIONAL MANAGER ORIENTAL INSURANCE CO.LTD Vs. HANMANTHA

JUDGEMENT

(1.) Heard learned counsel for the appellants and the respondents in both the cases.

(2.) The appeal is filed by the Oriental Insurance Company and MFA CROB is filed by the claimants, being aggrieved by the judgment and award dated 16.06.2012, passed by the MACT-II, Yadgiri in MVC No.19/2006.

(3.) For the sake of convenience, I shall refer the parties with their ranks before the Tribunal.