KULLAPPA Vs. RELIANCE GENERAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The present appeal has been preferred by the appellants/claimants, being aggrieved by the judgment and award passed by the XXI Additional Small Causes Judge and Motor Accident Claims Tribunal, Bengaluru in MVC No.1720/2015 dated 18.02.2016.

(2.) Heard. Though this appeal is listed for admission, with the consent of the leaned counsel appearing for both the parties, it is taken up for final disposal.

(3.) The brief facts of the case are that: On 005.2015 at about 7.45 a.m., the deceased was walking on Kanakapura-Bengaluru road, near Shanimahatma temple, Kurigowdanadoddi village, Kanakapura, an Indica car bearing registration No.K.A.05- AE-7005 came from Kanakapura side towards Bengaluru, rashly and negligently and dashed to the deceased and as a result of the same, the deceased sustained severe head injuries and succumbed to the injuries on the spot.