MAHADEVI Vs. KUMAR S/O RAGHUNATH CHAVAN

JUDGEMENT

(1.) The common judgment and award dated 09.04.2013 passed by the Presiding Off icer, Fast Track Court-III and Member, Addl. MACT, Belgaum (for short 'MACT') in MVC No.2814 of 2010 are called in question by the insurance company in MFA No.22806 of 2013 and by the claimants in MFA No.101499 of 2014 and MFA Cross objection No.100151 of 2015.

(2.) Since common questions of law and facts are involved, all these matters are taken together for f inal hearing with the consent of the respective counsel.

(3.) The brief facts stated are: