(1.) Though the above matters have come up for admission, with consent of learned counsel for the parties, they are taken up for hearing and disposed of by this judgment.
(2.) M.F.A. No.8867/2018 is filed by the appellantinsurance company against the judgment and award dtd. 22/6/2018 passed by the Senior Civil Judge and MACT, Kanakapura in M.V.C. No.81/2014 (Old M.V.C.No.271/2013).
(3.) M.F.A. No.9194/2018 is filed by the appellantinsurance company against the judgment and award dtd. 22/6/2018 passed by the Senior Civil Judge and MACT, Kanakapura in M.V.C. No.79/2014 (Old M.V.C.No.269/2013).