BASAPPA Vs. NAVEEN KUMAR

JUDGEMENT

(1.) The present appeal has been preferred by the appellants assailing the judgment and award passed by the Principal Senior Civil Judge and Additional MACT, Hubli in M.V.C. No.308/2013 dated 20.03.2014.

(2.) Heard the learned counsel for the appellants and learned counsel for the respondent No.2 Insurance Company.

(3.) Though the case is listed for admission, with the consent of learned counsel appearing for the parties, the same is taken up for final disposal.