UNITED INDIA INSURANCE CO, LTD., Vs. BHOJAPPA

JUDGEMENT

(1.) The appellant Insurance Company is before this Court aggrieved by the Judgment of the IV Addl. District and Sessions Judge and MACT-V, Belagavi in MVC No.875/2018 dated 05.11.2018.

(2.) The occurrence of the accident and the coverage of the Insurance Company is not in dispute and as such the facts leading up to the accident are not being adverted to.

(3.) Sri. R.R.Mane, learned counsel for the appellant submits that, the Insurance Company is in appeal on the bases of two grounds namely;