H.M.VIJAYA Vs. MAHADEVA

JUDGEMENT

(1.) Though this matter is listed for admission today, with the consent of both the learned counsel it is taken up for final disposal.

(2.) Heard the learned counsel appearing for the appellant/owner and the learned counsel appearing for respondent No.2-Insurance Company.

(3.) This appeal is filed challenging the judgment and award dtd. 29/12/2009 passed in M.V.C.No.133/2009 on the file of the Senior Civil Judge & MACT., Maddur ('the Tribunal' for short).