BRANCH MANAGER Vs. CHANDRASHEKARAPPA SHANKRAPPA HEMBLI

JUDGEMENT

(1.) The insurance company has filed this appeal challenging the judgment and award dated 29.12.2009 passed by the Additional MACT, Hubli in MVC No.408/2005.

(2.) Respondent No.1 is the claimant, respondent No.2 is the owner of the vehicle, which is insured with the appellant.

(3.) Heard the learned counsel for the appellant and learned counsel for respondent No.1.