VASANTH S/O LAXMAN YELIGAR Vs. KARABASAPPA

JUDGEMENT

(1.) M.F.A.No.23917 of 2009 has been preferred by the appellant/claimant and M.F.A.No.20508 of 2010 has been preferred by the appellant/insurer assailing the judgment and award passed by Addl. Civil Judge (Sr.Dn) and Addl.MACT., Ranebennur (hereinafter referred to as 'the Tribunal', for short), in M.V.C.No.119 of 2006 dated 03.10.2009.

(2.) Heard, appeals are admitted and with consent of the learned counsel appearing for the parties, they are taken up for final disposal.

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