ICICI LOMBARD COMPANY LTD Vs. HARSHITHA. B

JUDGEMENT

(1.) The present appeal is filed by the appellantInsurance Company challenging the judgment and award dtd. 23/2/2017 passed in MVC.No.1851/2015 by the Motor Accident Claims Tribunal and II Addl. Small Causes Judge & XXVIII ACMM, Bengaluru, questioning the quantum of compensation as well as by taking the contention that the claimant has contributed her negligence towards the accident.

(2.) The factum of accident and injuries sustained by the claimant in the accident are not disputed. Whether the claimant has contributed her negligence towards the accident and the claimant is entitled for compensation towards loss of future income due to disability is permissible are the questions to be considered.

(3.) Heard the arguments from both sides and perused the records.