NEW INDIA ASSURANCE CO. LTD. Vs. AMBUJA

JUDGEMENT

(1.) Though these appeals are listed for admission, with the consent of the learned counsel on both sides they are heard finally.

(2.) M.F.A.No.4711/2012 and M.F.A. No.4709/2012 are filed by the Insurance Company assailing the judgment and awards of the Tribunal in MVC No.782/2008 and MVC No.781/2008 respectively.

(3.) M.F.A. NO.10264/2012 and M.F.A. NO.4970/2012 assail the aforesaid respective judgments and awards on the question of quantum of compensation awarded by the Senior Civil Judge and JMFC and Additional MACT at Kunigal (herein after referred to as "the Tribunal" for brevity sake), both dated 11.01.2012.