NEW INDIA ASSURANCE COMPANY LIMITED Vs. S SHAFFI

JUDGEMENT

(1.) Though these appeals are listed for admission along with I.A.No.1/2015 for condonation of delay in filing MFA No.6200/2015, with consent of learned counsel on both sides, they are heard finally.

(2.) Mfa No.4288/2015 is filed by the insurance company while MFA No.6200/2015 is filed by the legal representatives of deceased Irfan, both assailing the judgment and award passed by the Motor Accident Claims Tribunal at Bengaluru in MVC No.6006/2013, dated 12.03.2015.

(3.) For the sake of convenience, parties shall be referred to in terms of the status before the Tribunal.