NANJUNDEGOWDA @ NANJUNDAPPA S/O SANNANANJEGOWDA @ KALE GOWDA Vs. SRI. SOMEGOWDA S/O THIRUMALEGOWDA DRIVER OF LORRY MEG 5990

JUDGEMENT

(1.) MEMO is filed for dispensation, of notice to respondent No. 1. Hence, notice to respondent No. 1 is dispensed with. There is a delay of 486 days in filing the appeal; Though the cause shown is not sufficient, matter is heard on merit.

(2.) THIS is claimant's appeal questioning the judgment and award in M.V.C.No.2694/1995 daced 27.12.2005 on the file of Addl. M.A.C.T., Hassan.

(3.) LEARNED Counsel for the claimant has produced the charge sheet along with an application for additional documents in this appeal and submitted that, a case was registered for an offence punishable under Sections 279 and 337 of IPC against the motor vehicle bearing No. MEG -5990.