CHETANA Vs. BABUJI M

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel appearing for respondent-insurer.

(2.) Though the matter is listed for orders, with the consent of the learned counsel for parties, it is taken up for final disposal.

(3.) Aggrieved by the judgment and award dated 25.09.2018 passed in MVC No.1201/2017 by the IIAdditional Senior Civil Judge and Additional Motor Accident Claims Tribunal, Ranebennur (for short "the Tribunal"). The petitioners therein have preferred this appeal.