P. RAVI @ RAVI KUMAR S/O P. MUNISWAMY Vs. MANAGING DIRECTOR SARADI BUILDERS PRIVATE LTD. NO. 3:6, 3RD CROSS, HOSUR MAIN ROAD, OPP: KAVERI NURSING HOME MADIWALA, BANGALORE-68 AND BAJAJ ALLIANCE GENERAL INSURANCE CO LTD. NO. 105, 107A, CEARZA PLAZ

JUDGEMENT

(1.) SRI H.S. Lingaraju, accepts name for respondent No. 2.

(2.) THOUGH the matter had come up for admission, with the consent of both parties, it is taken for consideration on merits.

(3.) THE case of the claimant is, that on 16.10.2007 at about 8.20 p.m. white he was riding motor cycle bearing registration No. KA. 01 -EE 7903, the driver of the canter bearing Registration No. KA 05 D 1550, has driven the vehicle rashly negligently and hit the claimant, it resulted in injuries to the claimant For the pain and ageny suffered by the claimant, he seeks for compensation.