MAHESH Vs. ANITA MALLIKARJUNA ANGADI

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the judgment and award dated 27.09.2007 passed in M.V.C. No. 1456/2006 on the file of the Civil Judge (Sr. Dn.) and Member, Addl. MACT., Bailhongal.

(2.) THE brief facts, which gave rise to this appeal are as under:

(3.) I have heard both the learned counsel appearing for the appellant/claimant and the 2nd respondent -Insurance Company.