ROYAL SUNDARAM GENERAL INSURANCE COMPANY LTD. Vs. SAVITA

JUDGEMENT

(1.) This appeal is by respondent No. 2-insurance company assailing the judgment and award passed by the learned Principal Motor Accident Claims Tribunal and Principal District and Sessions Judge, Bidar, in MVC No. 408/2012 dated 23.05.2015.

(2.) Heard. Appeal is admitted and with the consent of the leaned counsel appearing for the parties, it is taken up for final disposal.

(3.) Brief facts leading to the case are that,-