BHARATHI AXA GENERAL INSURANCE COMPANY LTD Vs. HANUMANTHI

JUDGEMENT

(1.) Since these appeals arise out of the same impugned judgment, they are heard together and are disposed of by this common order.

(2.) Mfa No.7129/2015 is filed by the Insurance Company challenging the impugned judgment and award dated 30.05.2015 of the MACT & V Addl. Judge, Court of Small Causes, Bangalore passed in MVC No.3269/2014 granting compensation of Rs.7,22,000.00 to the first respondent and Rs.3,50,000.00 each to Respondents 2 and 3 with interest at 6% p.a. from the date of petition till the date of realisation.

(3.) Mfa No.7130/2015 is also filed by the Insurance Company challenging the impugned judgment and award dated 30.05.2015 of the MACT & V Addl. Judge, Court of Small Causes, Bangalore passed in MVC No.3270/2014 granting compensation of Rs.67,000.00 to the first respondent herein with a direction to disburse the entire compensation amount with interest at 6% p.a. from the date of petition till the date of realisation by way of cash.