BRANCH MANAGER Vs. ASHRAF

JUDGEMENT

(1.) MFA No.842/2010 is filed by the insurance company and MFA Cr.Ob No.151/2011 is filed by the claimant challenging the judgment and award passed in MVC No.1252/2006 dated 21.10.2009 on the file of the I Additional Civil Judge (Sr. Dn.) and Additional MACT, Chitradurga (for short, 'the Tribunal').

(2.) The parties are referred to as per their original rankings before the Tribunal in order to avoid confusion and for the convenience of this Court.

(3.) The second respondent was served in MFA No.842/2010 and notice against the second respondent is held sufficient. The second respondent in MFA No.842/2010 is the first respondent in MFA Cr.Ob No.151/2011. Hence, notice against the first respondent in MFA Cr.Ob No.151/2011 is also held sufficient.