ORIENTAL INSURANCE CO LTD Vs. PREMAKKA

JUDGEMENT

(1.) THESE two Appeals are directed against one and the same judgment and award dated 24.4.2006 made in MVC No. 3568/2004 on the file of Court of small Causes/Additional MACT at Bangalore City.

(2.) IN other words, appeal in MFA No. 10749/2006 has been filed by the INsurance Company praying that the impugned judgment and Award passed against the INsurance Company may be set aside. Appeal in MFA No. 10737/2006 has been filed by the claimants, viz., legal representatives of the deceased Murthappa alias Murthy, praying to award compensation as claimed in the claim petition in MVC No. 3568/2004 by modifying the impugned judgment and Award dated 24.04.2006.

(3.) HE has cited the following decisions: