RANGA REDDY Vs. SHAMA W/O CHAND PASHA

JUDGEMENT

(1.) Though these appeals are listed for admission, with the consent of the learned counsel for both the parties, the appeals are taken up for final disposal.

(2.) Mfa No.5789/2014 is filed by the owner/insured and MFA No.8826/2013 is filed by the claimant. Both the appeals are directed against the judgment and award dated 23.01.2013 passed in MVC No.7232/2011 on the file of the Motor Accident Claims Tribunal, XXIV Additional Small Causes Judge, Bengaluru.

(3.) I have heard the learned counsel for the parties.