DIVISIONAL MANAGER, NATIONAL INSURANCE CO LTD Vs. DANANJAY,

JUDGEMENT

(1.) THOUGH these appeals are listed for Admission, they are taken up for final hearing with the consent of the learned counsel appearing for the insurance company and the claimant.

(2.) BOTH these appeals under Section 173(1) of the Motor Vehicles Act are arising out of judgment and award dated 19.04.2013 in M.V.C. No.399/2012 on the file of the Addl. Senior Civil Judge and Addl. MACT, Ranebennur.

(3.) BRIEF facts which gave rise to these appeals are as under: