MANAGER, RELIANCE INSURANCE CO. LTD., Vs. RANGEGOWDA

JUDGEMENT

(1.) Learned counsel for the appellant submits notices to respondent Nos. 4 and 5 may be dispensed.

(2.) The appeal is directed against the judgment and award passed by the learned Member, MACT, Mysuru in MVC No. 470/2013, wherein the claim petition filed came to be allowed in part and an amount of Rs. 10,48,600.00 was awarded with interest at the rate of 9% per annum from the date of petition till realization.

(3.) MVC No. 470/2013 came to be disposed through a common judgment along with MVC No. 471/201 The learned counsel for the appellant would submit that MVC No. 471/2013 does not belong to the present MVC No. 470/201 In order to avoid confusion and overlapping, the parties hereinafter are referred with reference to their respective ranking before the Tribunal.