MAMATHA Vs. JAYANANDA AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant, challenging the Judgment and Award passed by the learned Senior Civil Judge and JMFC and Addl. MACT-9, Sagar, in M.V.C. No.53/2014 dated 12.02.2016.

(2.) Heard. Though the appeal is listed for admission, with the consent of 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, involvement of the offending vehicle insured with respondent No.3-insurer.