NATIONAL INSURANCE CO LTD Vs. KAVITHA LOBO

JUDGEMENT

(1.) Since common questions of law and that of fact arise for decision making, with the consent of the learned Counsel for the parties, appeals are clubbed together, finally heard and disposed of by this judgment.

(2.) Mfa 443/2013 is filed by the insurer of the motor vehicle in question aggrieved by the finding awarding 9% per annum as interest by the judgment and award dated 24.02.2012 in MVC 437/2000 on the file of the Prl. Senior Civil Judge and Member, MACT, Mangalore (for short 'MACT').

(3.) Mfa 9691/2012 is filed by the claimant in MVC 437/2000 aggrieved by the quantum of compensation by the judgment and award dated 24.02.2012 of the MACT.