(1.) Mfa No. 101550/2017 has been preferred by the appellant-insurer and MFA No.100890/2017 has been preferred by the appellants/claimants assailing the judgment and award passed by the Senior Civil Judge and Member, Additional Motor Accident Claims Tribunal, Hangal, in MVC No. 162/2013, DATED 05.01.2017
(2.) Heard. Though these appeals are listed for orders, with the consent of the learned counsel appearing for the parties, they are taken up for final disposal.
(3.) For the sake of convenience, the parties are referred to as per their ranking before the Tribunal.