(1.) Mfa No.20993/2011 has been preferred by the appellant-insurer and MFA No.24875/2010 has been preferred by the appellant-claimant, assailing the judgment and award passed by the Principal Senior Civil Judge and Additional M.A.C.T., Belgaum in MVC No. 2030/2008 dated 27.09.2010.
(2.) Heard the learned counsel appearing for the parties and with their consent, appeals are taken up for final disposal.
(3.) For the sake of convenience, the parties are referred to as per their ranking before the Tribunal.