SHREYA Vs. MEHABOOB BASHA

JUDGEMENT

(1.) Heard the learned counsel for the cross objectorsclaimants and the appellant-Insurer. Though the cases are listed for admission, with the consent of learned counsel for the parties, it is taken up for final disposal.

(2.) Both the cross objectors-claimants and the appellant-Insurer are before this Court being aggrieved by the judgment and award dated 06.08.2014 in MVC No.86/2013 by the Court of MACT-II, Bellary.

(3.) Parties are referred as per their nomenclature before the Tribunal for the sake of convenience.