MEHBOOBSAB Vs. MAHESH AND ORS.

JUDGEMENT

(1.) This appeal is preferred by the appellant/claimant being aggrieved by the judgment and award dated 15.07.2015 passed by the Principal Senior Civil Judge and Addl. MACT Belagavi, in MVC No.103/2015.

(2.) Brief facts leading to filing of the petition before the Claims Tribunal:

(3.) Heard the arguments of the learned counsel appearing for the appellant/claimant and also the learned counsel appearing for the respondent/insurance company.