MADHUSUDHAN AND OTHERS Vs. B. BASKARAN AND OTHERS

JUDGEMENT

(1.) These two appeals have been preferred by the appellants-claimants assailing the judgment and award passed by Principal Senior Civil Judge and MACT, Mandya, in MVC Nos.262 and 263 of 2013 dated 30.07.2015.

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

(3.) The accident in question is not in dispute, so also the involvement of the offending vehicle insured with the respondent No. 2-insurer.