LAXMAWWA AND ORS. Vs. SUNIL AND ORS.

JUDGEMENT

(1.) Though these matters are listed for admission, with consent of learned Counsel appearing for both the parties, the matters are taken up for final disposal.

(2.) All these appeals by the claimants have stemmed out of a common Judgment and Awards dated 28.3.2008 in MVCs No. 2425/2002, 2467/2002, 2427/2002, 2426/2002 & 2428/2002, respectively, on the file of Civil Judge (Sr.Dn.) and Member, Addl. MACT., Ramdurg.

(3.) Heard Sri Santosh B. Malgoudar, learned Counsel appearing for the appellants, Sri R.R. Mane, learned Counsel for Insurer - respondent No. 2 and Ms. Preeti Shashank, learned Counsel for Insurer -respondent No. 4.