PRADEEP Vs. JOSSY MONTERIO

JUDGEMENT

(1.) Heard the learned advocate appearing for the appellant and the learned advocate appearing for Respondent No.2.

(2.) Notice to Respondent No.1 is dispensed with as the insurer has admitted the issuance of Insurance Policy and the coverage.

(3.) The appellant is in appeal challenging the Judgment and Award dtd. 7/2/2015 passed in MVC No.1197/2013 on the file of MACT, Bengaluru. The appeal is to the extent of disallowed claim. Since the insurer has not disputed the finding on accident and injuries, there is no need to get into the details.