SHRIRAM GENERAL INSURANCE CO LTD Vs. BASAVARAJ; MALLANGOUDA

JUDGEMENT

(1.) As these appeals and crob are arising out of a common road traffic accident and a common judgment of the Tribunal, with the consent of the learned counsel appearing for the parties, they are heard together and disposed of finally by this common judgment.

(2.) As there is no dispute regarding injuries sustained by two persons in a road traffic accident that occurred on 25.01.2011 by involvement of two vehicles viz cruiser and Tata Magic, the points that arise for consideration are:

(3.) After hearing the learned counsel appearing for parties and perusing the judgment and award of the Tribunal,