B.RAVIRAJ SHETTY Vs. SUMATHI.S. MAJOR

JUDGEMENT

(1.) Heard the learned Counsel for the appellant and learned Counsel for insurer/respondent No.2.

(2.) This appeal is arising out of the judgment and award dtd. 7/11/2013 passed in M.V.C.No.402/2011 on the file of the Principal Senior Civil Judge & Additional MACT, Udupi.

(3.) For the purpose of convenience, the parties are referred to as per their rank before the Tribunal.