THE DIVISIONAL MANAGER Vs. IRAYYA

JUDGEMENT

(1.) THE above appeal and the cross objection have been preferred by the aggrieved National Insurance Company Ltd., and also the claimant respectively being aggrieved by the judgment award passed in M.V.C. No. 96/2005 dated 14.1.2011 by the Senior Civil Judge & MACT at Hangal.

(2.) IN M.F.A. No. 21919/2011 the Insurance Company has raised the grounds on which they challenged the judgment of the trial Court which are briefly stated as follows:

(3.) ON the basis of the above said rival pleadings we have heard the arguments of respective learned counsels.