UNITED INDIA INSURANCE CO LTD. Vs. MALLESHA

JUDGEMENT

(1.) This appeal is filed by the appellant-Insurance Company challenging the judgment and award dated 6.12.2016 passed by the MACT, Court of Small Causes, Bengaluru in MVC 4049/2013.

(2.) Brief facts of the case:

(3.) The learned counsel for the appellant-Insurance Company submits that the accident occurred on 26.12.2012 and the complaint was lodged after 41 days of the accident. In the complaint the number of the vehicle is mentioned as KA-41-6026. The vehicle insured is KA-41-P-6026. Therefore, the vehicle bearing Registration No.KA-41-P-6026 is not involved in the accident.