DYAMANNA Vs. H. NAGESH

JUDGEMENT

(1.) Though matter is listed for admission, by consent of learned advocates appearing for the parties, it is taken up for final disposal.

(2.) We have heard argument of Sri. H.R.Nagaraj learned counsel appearing for appellant/claimant and Sri. L. Srikanta Rao, learned counsel appearing for respondent No.2 insurer. Respondent No.1 insured is served and unrepresented. Learned advocates during the course of arguments have also made available copy of deposition and exhibits and same has been perused by us. A road traffic accident which occurred on 29.11.2014 at about 8.40 p.m. near Shastri Park, Kundapura, while petitioner was proceeding as a pedestrian and bus bearing registration No.KA-20-A- 7865 dashed against him which resulted in grievous injuries being sustained. The occurrence of accident in question, issuance of policy to the offending vehicle and same being in force or vogue as on the date of accident are not in dispute. Hence, these aspects are not delved upon in this appeal.

(3.) "Xxx xxx xxx"