SHRI GOVINDGURU VITHAL SAHAKARI Vs. MAHESH RAMNATH NAIK

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The learned counsel for the parties agree that a common judgment and order can dispose of both these appeals since they involve a challenge to the judgment and award dated 30.03.2019 in Claim Petition No.79/2016. First Appeal No.82 of 2019 has been instituted by the insured vehicle driver, and First Appeal No.121 of 2019 has been instituted by the Insurance Company. Therefore, it is only appropriate that a common judgment and order dispose of both these appeals.

(3.) Mr. M. Marshal, learned counsel for the Appellant in First Appeal No.82 of 2019, raised the following two grounds:-