SUDHA Vs. LEELAMBIKE

JUDGEMENT

(1.) IN MFA No.23493/2012, Sri.S.K.Kayakmath, the learned counsel takes notice for the respondent No.4 - Insurance Company.

(2.) THESE two appeals are filed by the claimants against the order passed by the Tribunal, which has awarded the compensation for the death of one Lingraj Shedbal.

(3.) FOR the purpose of the convenience, the parties are referred to as they are referred to in the claim petition.