NEW INDIA ASSURANCE COMPANY LIMITED Vs. HALESHAPPA N.

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants and learned counsel appearing for the respondents.

(2.) The appeal in M.F.A.Nos.3885/2017 and 3883/2017 are filled challenging the judgment and award dtd. 1/2/2017 passed in M.V.C.Nos.432/2014 and 204/2014 on the file of the Principal Senior Civil Judge and MACT-VI, Shivamogga challenging the liability and also the rate of interest awarded at 9% per annum. The appeal in M.F.A.No.5663/2017 is filed by the claimant challenging the judgment and award dtd. 1/2/2017 passed in M.V.C.No.204/2014 on the file of the Principal Senior Civil Judge and MACT-VI, Shivamogga questioning the quantum of compensation. ('the Tribunal' for short).

(3.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.