S. SUPRIYA Vs. C. VENUGOPAL

JUDGEMENT

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

(2.) Heard the learned counsel appearing for the claimant and the learned counsel appearing for the Insurance Company.

(3.) These two appeals are filed by the claimant as well as the Insurance Company, respectively, challenging the judgment and award dtd. 10/11/2016, passed in M.V.C.No.985/2015 on the file of the II Additional Small Causes Judge & XXVIII ACMM, Bengaluru ('the Tribunal' for short).