ICICI LOMBARD GEN INS CO LTD Vs. SOMAKKA

JUDGEMENT

(1.) M.F.A.No.24603 of 2012 has been preferred by the appellant/insurer and M.F.A.Crob.No.100159 of 2015 has been preferred by the cross objectors/claimants assailing the judgment and award passed by Motor Accident Claims Tribunal-XII, Bellary in M.V.C.No.1498 of 2011 dated 06.07.2012.

(2.) Though the appeal and cross-objection are listed for orders, with the consent of the learned counsel appearing for the parties, they are taken up for final hearing and disposed of by this judgment.

(3.) For the sake of convenience the parties are referred to as per their rankings before the Tribunal.