CHENNAKESHAVA A. Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the judgment and award dated 25.2.2015 passed by the Court of IX Addl. Small Causes and Addl. MACT, Bangalore (SCCH-7) in MVC 4717/2013.

(2.) Brief facts of the case:

(3.) The learned counsel for the claimant has raised the following contentions: