SHARADA Vs. MALLESH

JUDGEMENT

(1.) This appeal by the claimants seeks to lay a challenge to the Judgment & Award dated 09.08.2018 entered by the MACT, Vijayapura whereby their claim in MVC No.182/2017 has been negatived; after service of notice, the second respondent - insurer having entered appearance through its Sr. Panel Counsel, resists the appeal making submission in justification of the dismissal of the claim.

(2.) Brief facts:

(3.) Having heard the learned counsel for the parties and having perused the Trial Court Records, this Court grants the reprieve as under and for the following reasons: