LAWS(KAR)-2023-11-51

ORIENTAL INSURANCE CO LTD Vs. MAHADEVAMMA

Decided On November 10, 2023
ORIENTAL INSURANCE CO LTD Appellant
V/S
MAHADEVAMMA Respondents

JUDGEMENT

(1.) Being aggrieved by the judgment and award passed in MVC No.5/2015 dtd. 17/1/2018 by learned Senior Civil Judge & MACT, T.NARASIPURA, the insurance company has approached this Court in appeal in MFA No.2863/2018 and the petitioners have approached this Court in appeal in MFA No.5421/2018.

(2.) The parties would be referred to as per their ranking before the Tribunal.

(3.) The brief facts are as below: