SRINIVASA Vs. N NAGARAJU

JUDGEMENT

(1.) Though these matters are listed for admission, with the consent of learned counsel on both sides, the same are taken up for final disposal.

(2.) Mfa No.6238/2012 and MFA No.6239/2012 are preferred by the claimants against the judgment and award dated 16.11.2011 rendered by the Prl.Senior Civil Judge and CJM, Tumkur in MVC Nos.53/2009 and 54/2009, respectively.

(3.) Mfa Crob Nos.115/2013 and 116/2013 are preferred by the insurance company against the judgment and award dated 16.11.12011 rendered by the Prl.Senior Civil Judge and CJM, Tumkur in MVC Nos.53/2009 and 54/2009 respectively.