ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED Vs. THIPPESWAMY

JUDGEMENT

(1.) M.F.A.No.4515/2015 is filed by the Insurance Company challenging the judgment and award passed by the III Addl. Senior Civil Judge & VII Addl. MACT at Davanagere (hereinafter referred to as the 'Tribunal' for the sake of brevity), dated 30.03.2015 in MVC No.170/2013. Claimants have also preferred M.F.A.No. 5247/2015 against the same judgment and award seeking enhancement of compensation. Since the challenge is to the same judgment, both the appeals are clubbed, heard together and are being disposed of by this common judgment.

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