RAGHAVENDRA NAYAK Vs. VIJAYANANDA SHETTY AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant assailing the judgment and award passed by Additional Motor Accident Claims Tribunal, and Principal Senior Civil Judge, Udupi, in MVC No. 941/2014 dated 11.8.2016.

(2.) Heard. Though the appeal is listed for orders, with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.

(3.) The accident in question is not in dispute so also the involvement of the offending vehicle insured with the respondent-insurer.