NATIONAL INSURNACE CO. Vs. SIDDAGANGAPPA

JUDGEMENT

(1.) These appeals arise out of judgment and award dtd. 17/10/2014, passed by the XXI Addl.Chief Metropolitan Magistrate & XXIII Addl.Small Causes Judge, MACT., Bengaluru (SCCH-25), (for short 'Tribunal'), in MVC No.1056/2012. MFA.No.947/2015 is filed by the insurer and MFA.No.2153/2015 is filed by the claimant.

(2.) Both the appeals arise out of common judgment and award, therefore they are taken up together for disposal.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Tribunal.