BRANCH MANAGER,ORIENTAL INSURANCE CO. LTD. Vs. RAVIKUMAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant-Insurance Company and learned counsel for the respondent No.1

(2.) The appeal in M.F.A.Nos.6948/2014 and 6949/2014 are filed challenging the judgment and award dtd. 10/7/2014 passed in M.V.C.Nos.163/2010 and 164/2010 respectively on the file of the Senior Civil Judge & MACT, Maddur ('the Tribunal' for short) allowing the claim petitions.

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