UNITED INDIA INSURANCE CO LTD Vs. NIJAMUNNISA

JUDGEMENT

(1.) ALL these appeals under Section 173(1) of M.V. Act are arising out of the common judgment and award dated 11.01.2008 in MVC Nos.209/2004, 210/2004 and 211/2004 on the file of the I Additional Civil Judge (Senior Division) and Additional MACT, Hubli.

(2.) THE facts in brief which gave rise to these appeals are as under:

(3.) AGGRIEVED by the liability fastened, the Insurance Company preferred M.F.A.Nos.5485/2008, 5486/2008 and 5487/2008. Whereas the claimants dissatisfied with the quantum of compensation awarded, preferred M.F.A.Nos.2722/2008, 2723/2008 and 2724/2008.