GANAPATHI KAMATH Vs. VASANTHI R ALVA

JUDGEMENT

(1.) This is a owner's appeal questioning the correctness and legality of judgment and award passed in MVC.No.1291/2005 dated 29.10.2009 by MACT, Mangalore, Dakshina Kannada whereunder insurer has been absolved of its liability and appellate-Owner has been directed to pay the compensation.

(2.) Though matter is listed for Orders by consent of learned Advocates appearing for the parties and also in view of the fact that trial Court records have been secured, matter is taken up for final hearing.

(3.) I have heard the arguments of learned Advocates appearing for the parties.