LEGAL MANAGER Vs. RATNAVVA

JUDGEMENT

(1.) The present appeal is preferred by the appellant- Insurer assailing the judgment and award dated 09.05.2014 passed by I Addl. Senior Civil Judge and Addl. MACT., Hubballi in M.V.C.No.438/2013.

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

(3.) Though this appeal is listed for admission, with the consent of both the parties, the same is heard finally and disposed of.