ORIENTAL INSURANCE CO. LTD. Vs. RESHMA

JUDGEMENT

(1.) Though these matters are listed for orders today, with the consent of both the learned counsel it is taken up for final disposal.

(2.) These two appeals are filed by the Insurance Company and the claimants, respectively, challenging the Judgment and Award dated 09.08.2012 passed in M.V.C.No.42/2009 on the file of Additional Senior Civil Judge and MACT XIII at Madhugiri ('the Tribunal' for short), questioning the negligence on the part of the driver of the bus and also the quantum of compensation awarded by the Tribunal.

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