NATIONAL INSURANCE CO , LTD Vs. SHANKAR

JUDGEMENT

(1.) The present appeal has been filed by the appellant-insurer challenging the judgment and award passed by the Presiding Officer, Fast Track Court-III, Belagavi, in M.V.C.No.2356/2010 dated 31.01.2015.

(2.) I have heard learned counsel appearing for the parties.

(3.) Though this case is posted for hearing on interlocutory application, with the consent of learned counsel appearing for the parties, the same is taken up for final disposal.