THE NEW INDIA ASSURANCE CO., LTD Vs. MALLAMMA

JUDGEMENT

(1.) In these appeals, the appellants have challenged the judgment dtd. 16/11/2018 passed in M.V.C.No.1772/2016 on the file of the III Additional Senior Civil Judge and Motor Accident Claims Tribunal No.XII, Vijaypur (hereinafter referred to as 'Tribunal' for short).

(2.) M.F.A.No.200165/2019 is filed by the Insurance Company. M.F.A.No.201674/2019 is by the petitioners claiming enhancement of compensation.

(3.) The parties will be referred with respect to their status before the Tribunal for the sake of convenience.