S. BHUJANGA DEVADIGA Vs. PADMANABHA, S/O. LATE NARAYANA, MAVINAKERE ESTATE, MAVINAKERE, REPRESENTED BY THE MANAGER AND THE ORIENTAL INSURANCE COMPANY LIMITED REPRESENTED BY THE DIVISIONAL MANAGER

JUDGEMENT

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

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

(3.) AFTER service of notice, Respondent s who are the driver, owner and insurer of the offending Jeep appeared and contested the claim of the Petitioner.