NATIONAL INSURANCE CO LTD Vs. ANNAPURNALABIC

JUDGEMENT

(1.) Though these appeals are listed for admission, with the consent of the learned counsel on both sides, they are heard finally.

(2.) Mfa No.102869 of 2015 is filed by the insurance company while MFA No.100597 of 2016 is filed by the claimants before the Tribunal, both assailing the judgment and award passed by the learned Senior Civil Judge and Additional Motor Accident Claims Tribunal, Bailhongal, (hereinafter referred to as 'Tribunal' for the sake of convenience) in MVC No.756 of 2013 dated 12.06.2015.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status before the Tribunal.