NATIONAL INSURANCE COMPANY LIMITED Vs. MALLAYYA

JUDGEMENT

(1.) The insurance company is in appeal questioning the validity of the judgment and award dated 01.02.2019, in MVC NO.470/2016 passed by the Motor Accident Claims Tribunal III, Bagalkot.

(2.) Necessary facts in brief for disposal of this appeal are as under:

(3.) It is that judgment, which is under challenge in this appeal.