SHRIRAM GENERAL INSURANCE COMPANY LIMITED Vs. SHIVAKKA

JUDGEMENT

(1.) Though these matters are listed for admission, with the consent of learned counsel for the parties, they are taken up for final disposal.

(2.) These two appeals have been preferred against the common judgment and award dated 30.10.2017, passed by the Senior Civil Judge and Additional MACT, Saundatti in MVC No.2347/2015.

(3.) Mfa No.100221/2018 is filed by the Insurance Company against the quantum of compensation awarded by the Tribunal and MFA No.102264/2018 has been preferred by the claimants being dissatisfied with the compensation awarded by Tribunal out of same judgment and award.