R N MANJULA Vs. NOORULLA

JUDGEMENT

(1.) Insurer as well as the claimant are before this Court challenging the judgment and order passed by the Motor Accident Claims Tribunal, Chitradurga (the 'Tribunal' for short) in MVC No.191/2010.

(2.) Briefly stated the facts are:

(3.) Learned counsel, Smt.Renuka appearing for the insurer, is assailing the impugned order mainly on three grounds: