NEW INDIA ASSURANCE CO LTD Vs. PUNDALIK

JUDGEMENT

(1.) Mfa No.23314/2013 is relating to MVC No.1619/2011 and MFA No.23315/2013 is relating to MVC No.1620/2011. They have been filed by the appellant-Insurance Company against the common judgment and award passed by the learned II Addl. Senior Civil Judge and Addl. M.A.C.T., Belgaum (for short 'Tribunal') dated 28.03.2013 by urging the various grounds.

(2.) Though these appeals have been slatted for admission, but with the consent of learned counsel for the appellant as well as the respondents, these appeals have been taken up for final disposal.

(3.) For the purpose of convenience, the parties have been referred to as per their rank before the Tribunal.