ORIENTAL INSURANCE CO LTD Vs. MANJAMMA

JUDGEMENT

(1.) These appeals are slated for admission. But with the consent of the learned counsel for the parties, they are taken up for final disposal.

(2.) Both the appeals are preferred against the judgment and award rendered by the Tribunal in MVC No.759/2014 dated 29.8.2015 wherein a common judgment has been passed by the Tribunal in MVC No.759/2014 and MVC No.758/2014.

(3.) The factual matrix of the appeals filed are as under: