RAMAPPA Vs. ICICI LOMBARD MOTOR INS CO LTD

JUDGEMENT

(1.) The present appeal has been preferred by the claimants assailing the judgment and award dated 30.6.2016, passed by the VII Additional District and Sessions Judge, Bangalore Rural District, Bangalore, in MVC.No.555/2014.

(2.) Though this appeal is listed for orders, with the consent of both the parties, the same is heard finally and disposed of.

(3.) The death of deceased in the accident that occurred on 7.10.2014 is not in dispute, so also the involvement of the offending vehicle insured with the first respondent-Insurance Company.