LAWS(KAR)-2023-8-1692

MALLANNA Vs. MAHADEVAPPA

Decided On August 11, 2023
MALLANNA Appellant
V/S
MAHADEVAPPA Respondents

JUDGEMENT

(1.) These appeals arise out of a common judgment and award dtd. 17/10/2017 passed by the Court of Senior Civil Judge & Addl. MACT at Shorapur (Tribunal for short) in MVC No.211/2016, MVC No.212/2016 and MVC No.213/2016.

(2.) MFA No.200184/2018, MFA No.200186/2018 and MFA No.200187/2018 are preferred by the Insurance company.

(3.) MFA No.202001/2018 is preferred by the claimant / injured in MVC No.213/2016. MFA CROB No.200068/2018 and MFA CROB No.200069/2018 are preferred by the respective claimants in MVC No.211/2016 and MVC No.212/2016.