BISMILLA Vs. KALLAPPA

JUDGEMENT

(1.) These two appeals are filed challenging the judgment and award dtd. 11/10/2012 passed in MVC No.1505/2010 by the I Addl. Senior Civil Judge & MACT- VI, Bijapur.

(2.) MFA No.30873/2011 is filed by the Insurance Company challenging the liability, while MFA Crob.No.200040/2015 is filed by the Cross objectors seeking enhancement of compensation. As these appeals are arising out of the same judgment and award passed by the tribunal, 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.