PATALAPPA Vs. VENKATARAMANAPPA

JUDGEMENT

(1.) Though the appeal is listed for admission, with the consent of learned counsel for both the parties, the appeal is taken up for final disposal.

(2.) The factual matrix of the case is that the claimant- injured had sustained grievous injuries in an accident that was taken place on 10/12/2008 at about 2.15 p.m. due to the rash and negligent driving of the driver of Hero Honda Passion vehicle bearing No.KA-40, K-3091 at Sidlaghatta Circle, M.G. Road, Chickballapur City and immediately the injured was taken to the hospital, wherein he was inpatient as inpatient from 10/12/2008 to 18/12/2008. It is his case that due to the accidental injuries, he has suffered permanent disability.

(3.) In pursuance to the claim petition, the Tribunal has issued notice to the respondent. Though the respondent is represented through a counsel, not filed any objection statement.