ICICI LOMBARD GENERAL INS CO Vs. VENKATARAMANAREDDY

JUDGEMENT

(1.) Mfa No.22915/2013 has been preferred by the appellant-insurer (hereinafter referred to as "insurer" to avoid confusion) and MFA No.25064/2013 has been preferred by the appellant-claimant (hereinafter referred to as "claimant" to avoid confusion), challenging the judgment and award dated: 06.03.2013, passed by the Additional M.A.C.T. and Presiding Officer, Fast Track Court, Koppal, in MVC No.105/2012.

(2.) I have heard the learned counsels appearing for the parties.

(3.) Though these appeals are listed for orders, with the consent of the learned counsels appearing for the parties, they are taken up for final disposal.