(1.) The present appeal has been preferred by appellant- Insurer being aggrieved by the judgment and award passed by the Senior Civil Judge and Additional MACT, Karkala in MVC No.215/2017 dated 27.07.2017.
(2.) Heard the learned counsel for the appellant.
(3.) Though the appeal is listed for orders, with the consent of learned counsel appearing for the appellant, the same is taken up for final disposal.