GOURAVVA Vs. IRAPPA YAMANAPPA JINARALI

JUDGEMENT

(1.) The claimant in MVC No.212/2017 is questioning the validity of the judgment and award dated 19th March 2019, passed by the I-Addl. District Judge and MACT-II, Belagavi, in this appeal.

(2.) The brief facts, which are necessary for disposal of this appeal are as under:

(3.) On service of notice, both respondents appeared through their respective counsel and filed their respective objections denying the petition averments. However, respondent No.1 contended that his motorcycle was duly insured with respondent No.2 Insurance Company and also having valid driving licence as on the date of accident. Therefore, the liability, if any, should be saddled on the Insurance Company.