NEW INDIA ASSURANCE COMPANY LIMITED Vs. MAHENDRA

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and learned counsel appearing for the respondents.

(2.) This appeal is filed challenging the judgment and award dtd. 16/1/2013 passed in M.V.C.No.31/2011 on the file of the Senior Civil Judge and MACT, Sakaleshpur ('the Tribunal' for short).

(3.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.