SARADAMMA W/O LATE BASAVARAJ Vs. HULIRAJA

JUDGEMENT

(1.) The delay of two days in preferring M.F.A.No. 25376/2010 is condoned.

(2.) The claimants and the insurer both are in appeal being aggrieved by the judgment and order of the M.A.C.T.XII dated 03.06.2010 rendered in MVC No.1336/2009. We have heard both the learned counsels and as the appeals could be disposed off on a short point, though the matters are listed in admission list, the matters are heard for disposal.

(3.) Heard the learned counsel for the appellantclaimants in M.F.A.No.23918/2010 and the learned counsel for appellant/insurer in M.F.A.No.25376/2010. In order to avoid confusion, the appellants/claimants in M.F.A.No.23918/2010 are referred as claimants and appellant/insurance Company in M.F.A.No.25376/2010 is referred as insurer.