RELIANCE GENERAL INSURANCE CO LTD Vs. YASHODA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-insurer being aggrieved by the judgment and award passed by the Principal Senior Civil Judge and JMFC & Addl. MACT-11, Bhadravathi in MVC No.60/2013 dated 03.08.2016.

(2.) Heard the learned counsel for the parties.

(3.) Though the appeal is listed for orders, with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.