LAWS(KAR)-2019-9-321

DIVISIONAL MANAGER ORIENTAL INSURANCE CO.LTD Vs. MEENAKSHI

Decided On September 26, 2019
Divisional Manager Oriental Insurance Co.Ltd Appellant
V/S
MEENAKSHI Respondents

JUDGEMENT

(1.) Miscellaneous First Appeal Nos.20104 of 2010 filed by the insurer whereas MFA No.20887 of 2010 filed by the claimants assailing the judgment and award dated 07.09.2009 passed by the Principal Civil Judge (Senior Division) and Motor Accident Claims Tribunal, Belgaum (hereinafter referred to as the 'Tribunal', for short) in MVC No.2422 of 2007.

(2.) Since all these appeals arise out of the very same accident but judgment delivered by different Tribunals, they are clubbed together in order to avoid repetition of facts and law.

(3.) Heard the arguments of the counsel for the insurer as well as the claimants.