BAJAJ ALLAINZ GENERAL INSURANCE COMPANY LTD Vs. JANARDHAN

JUDGEMENT

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

(2.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.

(3.) The factual matrix of the case is that claimant sustained injuries in the accident that occurred on 17.02.2010 at 9.42 p.m. near Hassan-Belur Road involving the two vehicles i.e., Mahindra Pickup Goods Vehicle bearing registration No.KA- 09-TC-806 and Santro Car bearing registration No.KA-18-M- 7042. The claimant who sustained injuries in the accident filed claim petition claiming compensation of Rs.5,00,000/- for which the respondents also filed statement of objections. In support of his claim, examined himself as P.W.1 and got marked documents at Exs.P1 to P14. Court witness is also examined as CW.1, through who the documents at Exs.C1 to C6 are marked. The respondent No.1 examined himself as R.W.1 and another witness as R.W.2 and got marked documents at Exs.R1 to R9. The respondent did not dispute the accident but the only dispute is with regard to fastening the liability on the Insurance Company in respect of vehicle.