ABHINAY R RUNAWAL Vs. MALIK & ANR

JUDGEMENT

(1.) This appeal was disposed of on 21-7-2015 by allowing the appeal. Thereafter, respondent No.1 herein filed a review petition in RP No.2000003/2016 and after issuance of notice to the respondents therein, the same was allowed by this Court on 14-3-2017 and the present appeal was restored to its original file and as such, today again the case has come up for the purpose of final disposal.

(2.) Heard the learned counsel appearing for the appellant and learned counsel appearing for respondent Nos. 1 and

(3.) The present appeal is filed by the owner of the vehicle assailing the judgment and award dated 30-6-2011 passed in MVC No.2031/2009 by the MACT-II, Bijapur.