NEW INDIA ASSURANCE CO LTD Vs. MAHANTESH

JUDGEMENT

(1.) Though the matter is listed for hearing on Interlocutory application, with the consent of the learned counsel appearing for the parties, the matter is taken up for final disposal.

(2.) The insurance company has preferred this appeal challenging the impugned Judgment and Award dated 21.07.2010 passed in MVC. No.383/2008, on the file of the Senior Civil Judge and MACT, at Gangavathi, awarding the compensation of Rs.3,58,220/- with interest at the rate of 6% per annum from the date of petition till its realization.

(3.) The factual matrix of the case are as under;