VENKATESH Vs. UNITED INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) All these appeals arise out of the common judgment and award dtd. 13/3/2014, passed by the XXI Addl.Small Causes Judge and MACT, Bengaluru (SCCH-23), (for short, 'the Tribunal') in MVC.No.3798/2012, MVC.No.3799/2012, MVC.No. 3803/2012 and MVC.No.3804/2012.

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

(3.) Though these appeals are slated for hearing on admission, with consent of both the side, they are taken up for final disposal.