IBRAHIM SAB Vs. VENKATARAVANAPPA

JUDGEMENT

(1.) Though this appeal is listed to consider application I.A.No.1/2018 for return of lower Court records, with the consent of learned counsel on both sides, it is heard finally.

(2.) This appeal is preferred by the petitioner/claimant not being satisfied with the judgment and award dated 28.10.2014 passed in MVC No.28/2013 by I Additional Senior Civil Judge and MACT, Kolar (hereinafter referred as 'Tribunal' for the sake of brevity).

(3.) We have heard the arguments of learned counsel for the appellant/claimant as well as Insurance Company.