MANJUNATH Vs. NINGAPPA HANUMANTAPPA TALAWAR

JUDGEMENT

(1.) Though the appeals are listed for admission, with the consent of learned counsel for the parties, the same are taken up for final hearing.

(2.) Aggrieved by the judgment and award dated 21.12.2015 passed by the Court of Senior Civil Judge and Additional Motor Accidents Claims Tribunal, Sirsi (for short "the Tribunal"), the petitioners therein have preferred MFA No.101997/2016 and respondent no.2 therein has preferred MFA No.100567/2016.

(3.) For the sake of convenience, the parties herein are referred to as per their status before the Tribunal.