RAME GOWDA Vs. SATHISH

JUDGEMENT

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

(2.) M.F.A. No.9518 of 2015 is filed by the claimants, while M.F.A. No.7646 of 2015 is filed by the insurer, assailing the judgment and award dated 18.06.2015 in M.V.C. No.2004 of 2013 passed by the Senior Civil Judge, M.A.C.T. at Channarayapatna (hereinafter referred to as 'Tribunal, for the sake of brevity.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status before the Tribunal.