BAJAJ ALLIANZ GENERAL INSURANCE Vs. VISHWANATHA NAYAK

JUDGEMENT

(1.) Mfa No.2825/2012 is filed by the insurer while MFA No.2026/2013 is filed by the legal representatives of the deceased Divakara, both assailing the judgment and award dated 22.12.2011, passed by the Motor Accident Claims Tribunal, Puttur, (hereinafter referred to as 'Tribunal'), in MVC No.737/2007.

(2.) For the sake of convenience, the status of the parties before the Tribunal is retained.

(3.) Heard the arguments of learned counsel for the appellants and the respondents.