NATIONAL INSURANCE COMPANY LTD. Vs. PRAKASH MADUKAR SAVANT

JUDGEMENT

(1.) These two appeals arise out of the judgment and award dtd. 9/1/2013 passed by the Court of II Additional Senior Civil Judge and Member, Addl. M.A.C.T., Belagavi (hereinafter referred to as the 'Tribunal' for brevity) in MVC No. 301/2011.

(2.) Though these appeals are listed for admission with the consent of the learned counsels appearing for the parties, the appeals are taken up for final disposal. The parties to these appeals are referred to by their rankings before the Tribunal for the purpose of convenience.

(3.) Brief facts of the case that would be relevant for the purpose of disposal of these appeals are: