SUNDRAMMA Vs. ANANDGOUDA

JUDGEMENT

(1.) Though these matters are listed for orders today, with the consent of both the parties, they are taken up for final disposal.

(2.) This appeal and cross-objection are filed by the Insurance Company and the claimant challenging the validity of the judgment and award dated 13.09.2012 passed in MVC No.224/2011 on the file of the District Judge and MACT, Gadag (hereinafter referred to as 'the Tribunal' for short).

(3.) Brief facts of the cases are as under: