DIVISIONAL MANAGER Vs. SURESH NAGAPPA KHILARI

JUDGEMENT

(1.) Heard the learned counsel for both the parties and perused the records. For the purpose of convenience, the parties are referred to in this appeal, as per their rank before the Tribunal.

(2.) The insurance company has preferred this appeal, challenging the impugned Judgment dated 15.05.2009, passed by the Civil Judge (Senior Division), Khanapur and Additional MACT, Khanapur, made in MVC Nos. 2482/2005, awarding compensation of Rs. 11,91.200/-.

(3.) The facts of the case are that: