UNITED INDIA INSURANCE CO LTD Vs. SANDHYA

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent of both the counsels on record, the matter is taken up for final disposal.

(2.) This appeal has been preferred by the respondent Insurance Company against the judgment and award passed in M.V.C. No. 1737/2016 dated 28.03.2017 on the file of the learned V Addl. Dist. & Sessions Judge & Member, Addl. MACT-VI, Belagavi (for short 'Tribunal').

(3.) The brief facts for the purpose of this appeal are as under: