LAWS(KAR)-2016-8-93

RATNAMMA Vs. K R RAMESH

Decided On August 03, 2016
RATNAMMA; MEGHA; SUNDHARYA; MAREMMA; RENUKAMMA; BASANTHI; SHILPA; RAMA; LAKSHMANA; GONEPPA @ MARI GONEPPA Appellant
V/S
K R RAMESH; M P THIPPESWAMY; BRANCH MANAGER NATIONAL INSURANCE COMPANY LIMITED Respondents

JUDGEMENT

(1.) These two appeals are directed against the judgment and award dated 25.11.2011 passed by the MACT-VI, Kudligi, in MVC Nos.1220/2010 and 1221/2010.

(2.) By the impugned judgment and award in MVC No.1220/2010, the Tribunal has awarded a sum of Rs.8,18,880/- with interest at 8% p.a. from the date of petition till the date of deposit. In MVC No.1221/2010, the Tribunal has awarded a sum of Rs.6,85,320/- with interest at 8% p.a. from the date of petition till the date of deposit.

(3.) Aggrieved by that, the appellants-claimants have filed these appeals.