MUNIRA Vs. MEERASAB IMAMSAB DHABARALLI

JUDGEMENT

(1.) The M.F.A. is filed by the Insurance Company challenging its liability, whereas M.F.A. Crob. is filed by the claimant for enhancement of compensation..

(2.) As both the matters arise out of a common judgment and award passed by the trial Court, both are taken together and common judgment is passed.

(3.) For the purpose of convenience and understanding, the rankings of the parties as per their ranks before the trial Court is retained.