JAYAMMA Vs. RAMESH KUMAR AND ORS.

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the judgment and award in MVC No. 1305/2011 dated 2.9.2013 on the file of the Principal Senior Civil Judge and Additional MACT at Hassan.

(2.) THE appellant filed the aforesaid claim petition seeking compensation on account of the injuries sustained by her in a motor vehicle accident occurred on 21.3.2011. There is no dispute as to the occurrence of the accident and the liability of the second respondent -Insurance Company to pay the compensation.

(3.) ON the other hand, learned Counsel appearing for the second respondent -Insurance Company has sought to justify the impugned judgment and award.