ANIL SHETTY S/O. KORAGAPPA SHETTY Vs. JAGANNATH ACHARI S/O. SRI. SHEEN ACHARI, THE BRANCH MANAGER NEW INDIA INSURANCE CO. LTD. AND MR. DINESH SHETTY S/O. SUNDARA SHETTY

JUDGEMENT

(1.) THE matter is listed for admission. Lower Court Records arc received. With the consent of learned Counsel for parties, the matter is taken up for final disposal.

(2.) I have heard Sri. Pavanachandra Shetty, learned Counsel for claimant and Sri. Vishwanath S. Shettar, learned Counsel for insurance company.

(3.) THE claimant was treated in Kasturba Hospital at Manipal. He was operated for reduction of fractures. As per evidence of P.W. 2 - Dr. Monappa Naik, even after complete treatment, claimant has following disabilities: