VANISHREE Vs. PROPRIETOR, KARNATAKA AGRI. EQUIPMENTS

JUDGEMENT

(1.) The appellants-claimants in MFA No.202616/2019 and MFA No.202617/2019 are challenging the judgment and award in MVC No.1080/2013 and MVC No.1079/2013 respectively. The appellant Insurance Company in MFA No.201497/2016 and MFA No.201496/2016 is challenging award in the above referred two cases dtd. 29/6/2016 passed by the IV Additional District and Sessions Judge and MACT-XIII, Vijayapura.

(2.) These four appeals are arising out of the common judgment and award passed by the Tribunal and hence, the same are taken for disposal by this common judgment.

(3.) The parties to the appeals are referred with their ranks as assigned in the Tribunal for the sake of convenience.