THIMMAMMA Vs. MUDALAGIRIYAPPA

JUDGEMENT

(1.) Though these matters are listed for admission, with the consent of the learned counsel for both the parties, the same are heard for final disposal.

(2.) Heard learned counsel for the appellants/claimants in both the appeals and learned counsel for the Insurance Company and perused the records.

(3.) Mfa No.488/2015 is preferred by the appellants/claimants against the judgment and award dated 07.03.2014 rendered by the Tribunal in MVC No.742/2012. MFA No.6174/2016 is preferred against the judgment and award dated 29.06.2015 rendered by the Tribunal in MVC No.161/2013. Both the appeals arise out of the same accident.