SHANKARA @ VANAKARAIAH S/O BYRAIAH Vs. DR. K.P. SRIDHANARA VAIDYA, S/O PRAHLAD VAIDYA AND THE NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) THOUGH this matter is listed for admission, with the consent of the learned Counsel appearing for the respective parties it is taken up for final disposal.

(2.) THIS appeal is by the claimant seeking for enhancement of compensation in respect of the injuries which he has sustained in a motor accident.

(3.) AFTER service of notice, Respondent Nos. 1 and 2 who are the driver and owner of the offending car remained absent. Hence they were placed exparte before the Court below.