NATIONAL INSURANCE CO., LTD. Vs. GNANENDRA

JUDGEMENT

(1.) The matter was taken up post lunch session and heard learned counsel for appellant-Insurance Company in MFA Nos.10/2014, 11/2014 and 13/2014 and also represents respondent-Insurance Company in MFA No.698/2014 and MFA No.699/2014.

(2.) All the appeals are directed against the Judgment and award dated 28.09.2013 passed by the MACT, Hassan, in MVC Nos.1397/2012, 1398/2012 and 1399/2012 wherein the learned Member granted compensation by way of award together with interest @ 6% p.a. from the date of petition till depositing the same by the National Insurance Company Limited. Three appeals are preferred by National Insurance Company and two are by respective claimants therein.

(3.) To avoid confusion and overlappings the parties are addressed with reference to their respective rankings before the Tribunal.