(1.) Heard Sri G.N. Raichur, learned counsel for appellant- Insurance Company and Sri P.G. Mogali, learned counsel for respondent/claimant.
(2.) This appeal is by the Insurance Company challenging the validity of the judgment and award dated 07.08.2014 passed in M.V.C.No.517/2009 on the file of M.A.C.T., Yalaburga (hereinafter referred to as 'the Tribunal', for short).
(3.) The brief facts, which are necessary for disposal of the appeal are as under: