NEW INDIA ASSURANCE CO LTD Vs. SEVANTA

JUDGEMENT

(1.) This appeal is preferred by the Insurance company questioning the validity of the judgment and award passed by the II Additional MACT, Belagavi, dated 19.02.2009, in MVC No.990/2004.

(2.) Germane of the facts which are necessary for the disposal of this appeal are as under :

(3.) It is his case that after taking treatment, he was not in a position to attend to his work on regular basis and there was continued treatment.