SAVITABAI Vs. MOHAMMED KHAJALIMITED

JUDGEMENT

(1.) This MFA CROB in MFA No.201373/2015 is filed by the claimants being aggrieved by the judgment and award dated 23.05.2015 passed by the Principal District Judge, Bidar in MVC No.408/2012.

(2.) Heard the learned counsel for the appellant and respondent No.2.

(3.) The learned counsel for the respondent No.2 raised a preliminary objection regarding maintainability of the MFA CROB on the ground that MFA No.201373/2015 in which the MFA CROB was filed was disposed of by this Court on 17.07.2017 and the appeal filed by the insurer was dismissed. In para-11 of the said judgment this Court has observed as under: