NATIONAL INSURANCE CO LTD Vs. GOUSIALABIC

JUDGEMENT

(1.) Mfa No.23745/2010 has been preferred by the appellant/insurer and MFA Crob. No.100195/2014 has been preferred by the cross-objectors/claimants being aggrieved by the judgment and award passed by the Civil Judge (Sr.Dn) and M.A.C.T., Gangavathi in MVC No. 329/2008 dated 15.06.2009.

(2.) Heard. Both the cases are admitted and 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.