MADANNA Vs. CHITHAIAH AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred by the claimant, assailing the judgment and award dated 4.11.2016, passed by the Senior Civil Judge and Additional MACT, Sira, in MVC.No.57/2014.

(2.) Heard. The appeal is admitted. With the consent of the learned counsel for the parties, it is heard finally and disposed of.

(3.) The accident that occurred on 17.5.2013 is not in dispute, so also the injuries sustained by the claimant in the said accident and the involvement of the offending vehicle which is insured with the Insurance Company -second respondent herein.