MANAGER, NEW INDIA ASSURANCE CO LTD Vs. MALLAPPA

JUDGEMENT

(1.) Both these appeals are arising out of one and the same judgment and award dated 20.11.2014 in MVC No.1287 of 2014 on the file of the Presiding Officer, Fast Track Court, IIAddl. MACT, Belagavi (for short "the tribunal").

(2.) The germane facts necessary for disposal of the appeals are as under:-

(3.) On issuance of notice, first respondent appeared and filed written statement, wherein he admitted that he is the owner of the motorcycle bearing No.KA-22/EC-4758, but denied all other petition averments. Second respondent - Insurance Company admitted the insurance policy, but denied other petition averments.