SHANTAVEERAMMA Vs. RESPONDENT: MOHAN

JUDGEMENT

(1.) The instant appeals have been filed by the claimant as well as by the Insurer of the offending vehicle challenging the judgment and award dtd. 6/6/2012 passed by the MACT-II, Bagalkot (hereinafter referred to as 'the Tribunal', for brevity), in MVC No. 386/2009.

(2.) Though these appeals are listed for admission, with the consent of learned counsel appearing on both sides, the same are taken up for final disposal.

(3.) The parties to these appeals are referred to by their rankings assigned to them before the Tribunal for the sake of convenience.