HALLAPPA Vs. CHANDRA R

JUDGEMENT

(1.) These two appeals arise out of the judgment and award dated 25.10.2008 passed by the Motor Accident Claims Tribunal-V and Court of Small Causes, Bengaluru, in MVC.No.1511/2008.

(2.) Mfa.No.2577/2009 is the claimants' appeal and MFA.No.3248/2009 is the appeal of the insurance company.

(3.) For the purpose of convenience, the parties will be referred to hereafter with their ranks before the Tribunal.