ORIENTAL INSURANCE CO Vs. ANANTHA NAYAK

JUDGEMENT

(1.) These are the two appeals and two cross objections directed against the common judgment and award dated 06.04.2009 passed in MVC No.670/2007 and MVC No.671/2007 on the file of I Additional District Judge and MACT, Dakshina Kannada, Mangalore.

(2.) Against the said judgment and award, the Insurance Company as well as the claimants in both the petitions have preferred appeals and cross objections as under:

(3.) In order to avoid confusion and overlappings, parties hereinafter are referred to with reference to their rankings as it stood before the Tribunal.