DIVISIONAL MANAGER ORIENTAL INSURANCE COMPANY LIMITED Vs. SECRETARY TAPCMS S R PATNA TOWN MANDYA DISTRICT

JUDGEMENT

(1.) Oriental Insurance Company Limited has filed these two appeals challenging the common judgment and award dated 12.01.2015 made in MVC.Nos.821/2013 and 822/2013 passed by the Additional Senior Civil Judge & CJM., and MACT, Mandya, (hereinafter referred to as 'the tribunal' for brevity), with regard to the quantum of compensation is concerned.

(2.) Since the common judgment and award in MVC.Nos.821/2013 and 822/2013 is challenged, both these appeals are clubbed together and disposed of by this common judgment.

(3.) Parties are referred to as claimants and respondents as they are referred before the Tribunal.