MUNIRATHNA AND ORS. Vs. HARI K. AND ORS.

JUDGEMENT

(1.) THE judgment and award dated 4.1.2014 in MVC No. 4875/2012 on the file of III Addl. Senior Civil Judge & MACT., Bengaluru (Tribunal' for short) is called in question both by the Insurer and the claimants with regard to liability and quantum.

(2.) MFA No. 2578/2014 is filed by the Insurer and MFA No. 3164/2014 by the claimants.

(3.) OWNER of the Canter, it's insurer, owner of a 407 tempo (KA -51 -2748) and it's Insurer are arrayed as party respondents in the cause title of the claim petition. However, there is no specific pleading with regard to the tempo in the body of the petition.