NEW INDIA ASSURANCE CO LTD Vs. RENUKA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-insurer being aggrieved by the judgment and award passed by the Additional M.A.C.T. and Fast Track Court I, At Koppal in MVC No. 36/2009 dated 17.07.2010.

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

(3.) For the sake of convenience, parties are referred to as per their ranking before the Tribunal.