HANAMARADDI Vs. GOVINDRADDI S SHIDNAL

JUDGEMENT

(1.) M.F.A.No.101310/2015 has been preferred by the appellants/claimants (for the sake of convenience, hereinafter referred to as "petitioners/claimants") and M.F.A.Crob No.100214/2015 has been preferred by the cross-objector (for the sake of convenience, hereinafter referred to as "cross-objector/insurer") challenging the judgment and award passed by the Additional District and Sessions Judge, Gadag in MVC No.362/2011, dated 10.12.2014.

(2.) We have heard the learned counsel appearing for the parties.

(3.) Though these cases are posted for admission, with the consent of learned counsel for parties, they are taken up for final disposal.