SHREYAS S. Vs. SHAJI KURIAN AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant being aggrieved by the judgment and award passed by the Motor Accident Claims Tribunal, Bengaluru, in MVC No.4785/2014 dated 20.11.2015.

(2.) Heard. Appeal is admitted and with the consent of the learned counsel appearing for the parties, the matter is taken up for final disposal.

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