PRASANNA Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for respondent No.1-Insurance Company.

(2.) This appeal is filed challenging the judgment and award dtd. 23/5/2014 passed in M.V.C.No.1843/2013 on the file of the XII Additional Small Causes Judge & Member, SCCH-8, at Bengaluru ('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.