RAVI S/O NARAYANACHARI Vs. RAJU S/O THIMMASHETTY

JUDGEMENT

(1.) The present appeal has been preferred by the claimant assailing the judgment and award dated 25.5.2015, passed by the Senior Civil Judge and CJM and MACT, Chamarajanagar in MVC.No.38/2013.

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

(3.) The accident that occurred on 5.2.2013 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 Companysecond respondent herein.