TATA AIG GENERAL INSURANCE COMPANY LIMITED Vs. MUNIYAMMA

JUDGEMENT

(1.) Though this matter is listed for admission today, with the consent of both the learned counsel it is taken up for final disposal.

(2.) M.F.A.No.2990/2013 and M.F.A.Crob.No.106/2013 are filed by the Insurance Company and the claimants, respectively challenging the judgment and award dated 22.02.2013 passed in M.V.C.No.4480/2010 on the file of the XXI Additional Small Causes Judge and IXI ACMM, Member, MACT, Bengaluru ('the Tribunal' for short) questioning the liability and the quantum of compensation.

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