DIVISIONAL MANAGER Vs. PUTTARAJ

JUDGEMENT

(1.) These two appeals are filed by the Insurance Company challenging the judgment and award dtd. 24/7/2013 passed in MVC No.439/2011 and MVC No.440/2011 by the Prl. Senior Civil Judge & MACT- Gulbarga, whereby the tribunal has awarded compensation to the petitioners in both these appeals.

(2.) Though these appeals are arising out of two different motor vehicle cases, however it is evident that they are pertaining to the same accident and as such they are heard together and common order is being passed.

(3.) For the sake of convenience, parties are referred with the ranks occupied by them before the Tribunal.