NATIONAL INSURANCE COMPANY LTD Vs. LALITHA

JUDGEMENT

(1.) M.F.A No.4602/2017 has been filed by the insurer and MFA.CROB. No.150/2017 has been filed by the claimant challenging the judgment and award passed by the Motor Accident Claims Tribunal ('Tribunal', for short), Court of Small Causes, Bengaluru, in MVC No.2286/2015 dated 02.02.2017.

(2.) Heard the learned counsel appearing for the parties.

(3.) The appeal and cross-objection are admitted. With the consent of learned counsel for the parties, the same are taken up for final disposal.