NATIONAL INSURANCE CO LTD Vs. MANJULA

JUDGEMENT

(1.) Mfa No.7386/2017 and MFA No.7388/2017 have been preferred by the appellant-insurer and MFA Nos.8102/2017 and 8105/2017 have been preferred by the claimants assailing the judgment and award passed by VII Additional Judge and MACT, and XXXII ACMM, Court of Small Causes, Bengaluru, in MVC Nos.2919/2016 and 2920/2016 dated 21.7.2017.

(2.) For the sake of convenience, the parties are referred to as they are referred to before the Tribunal.

(3.) Heard. Though the appeals are listed for orders, with the consent of the learned counsel appearing for the parties, the same are taken up for final disposal.