NATIONAL INSURANCE COMPANY LIMITED Vs. MAHEBOOB PATELSHEB PATEL

JUDGEMENT

(1.) The appellant-Insurance Company is before this Court in MFA No.32423/2010 assailing the judgment and award dated 22.06.2010 in MVC No.396/2009 passed by the II Addl. Civil Judge (Sr.Dn.) at Gulbarga and to exonerate the appellant from paying the compensation.

(2.) The appellant/claimant is before this Court in MFA No.31612/2011 seeking setting aside the judgment and award dated 22.06.2010 passed in MVC No.396/2009 by the II Addl. Civil Judge (Sr.Dn.) at Gulbarga insofar as saddling 50% liability on the claimant.

(3.) The parties would be referred to as they stand before the Tribunal in MVC No.396/2009.