SRINIVASA T Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel on both sides, the matter is heard for final disposal.

(2.) This appeal is directed against the judgment and award dated 01.06.2013 rendered by the Member, MACT, IV Addl.Judge, Court of Small Causes, Bangalore City in MVC No.347/2012.

(3.) The factual matrix of the appeal is as under: