JANABAI Vs. BALACHANDRA Y BISIROTTI

JUDGEMENT

(1.) The Insurer as well as the claimants are before this Court, challenging the Judgment and Order passed by the Motor Accident Claims Tribunal, Belgaum, ['Tribunal', for short], in MVC No.1025/2008.

(2.) Since both the appeals arise from the common Judgment involving the same accident, both the appeals are heard together and disposed of by this common Judgment.

(3.) Briefly stated the facts are: