NATIONAL INSURANCE CO LTD Vs. HARISH K

JUDGEMENT

(1.) The present appeal has been preferred by the appellant- Insurer being aggrieved by the judgment and award passed by the Additional Senior Civil Judge and MACT, Puttur in MVC No.1166/2013 dated 08.06.2016.

(2.) The brief facts of the case are:

(3.) It is the contention of the petitioner that the petitioner has been spent huge amount and he has suffered injuries. Therefore, he filed the claim petition under Section 166 of M.V. Act.