NINGANAGOUDA Vs. BHARAMAGOUDA DOUDAGERI

JUDGEMENT

(1.) Though this appeal came up for admission, with the consent of the learned counsel for the parties, it is heard finally.

(2.) This appeal is filed by the claimant assailing the judgment and award dated 16.09.2014 in MVC No.77/2013 passed by the Prl. Senior Civil Judge & Addl. MACT, Haveri (for short 'the Tribunal ).

(3.) I have heard the arguments of the learned counsel for the appellant and learned counsel for respondent No.2/Insurance Company.