DIVISIONAL MANAGER Vs. NARASINGH PARASHURAM DESAI

JUDGEMENT

(1.) M.F.A.No.100599/2015 is filed by the Insurance Company where as M.F.A.No.103050/2015 is filed by the claimants assailing the judgment and award passed by the III Additional Senior Civil Judge and M.A.C.T. Belagavi (hereinafter referred to as "the Tribunal" for short) in M.V.C.No.1478/2013 dated 30.10.2014.

(2.) I have heard the arguments advanced by both the learned counsel appearing for parties.

(3.) The ranks of the parties before the Tribunal are retained for convenience.