NEW INDIA ASSURANCE CO , LTD Vs. R MANJULA

JUDGEMENT

(1.) Mfa No.3599/2016 has been filed by the appellant insurer and MFA No.5053/2016 has been filed by the appellants claimants assailing the judgment and award passed by the Motor Accident Claims Tribunal, Bengaluru, in MVC No.3763/2014 dated 02.02.2016.

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

(3.) The appeals are admitted and with the consent of learned counsel appearing for the parties, the same are taken up for final disposal.