RESHMA Vs. DAJIBA KRISHNA LAD

JUDGEMENT

(1.) Leave granted.

(2.) The claimant-appellant before us lays challenge to the judgment passed by the High Court of Karnataka, Bench at Dharwad dtd. 24/9/2024 which, in turn, was preferred against the award dtd. 4/12/2017 passed by the XI Addl. District and Sessions Judge and Addl. MACT, Belagavi in MVC No.1320/2016.

(3.) Certain facts are not in dispute viz., (a) the claimant-appellant namely Reshma, having sustained injuries in a motor vehicle accident, subject matter of the present lis; (b) the vehicle stood insured by the insurer namely New India Assurance Company Limited; (c) claimant- appellant's entitlement for compensation; and (d) cause of accident being rash and negligent acts of driving the vehicle on the part of the respondent no.1.