ISHAPPA Vs. UMESH

JUDGEMENT

(1.) Mfa No.21000/2011 is preferred by the claimant, while MFA No.22224/2011 is filed by the National Insurance Company Limited against the judgment and award dated 30.11.2010 passed in MVC No.368/2009 by the Additional Motor Accident claims Tribunal and Fast Track Court-II, Koppal (hereinafter referred to as 'the Tribunal', for short).

(2.) Mfa No.25479/2011 is filed by the National Insurance Company and MFA No.101088/2014 is filed by claimants against the judgment and award dated 30.11.2010 passed in MVC No.435/2009 by the very same Tribunal.

(3.) The brief facts of the case, as narrated in the above claim petitions, for the purpose of these appeals are as under;