ASHWINI Vs. MUDIYAPPA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and learned counsel for the respondent No.3.

(2.) The factual matrix of the case of the claimant is that when the claimant was proceeding in the motorcycle, along with the rider, he drove the vehicle in a rash and negligent manner. As a result, she fell down and sustained injuries.

(3.) The claimant, in order to substantiate her case, examined herself as P.W.1 and also got marked the documents as Exs.P1 to 12. Out of the said documents, Ex.P1 is the certified copy of the charge-sheet and the police have investigated the matter and filed the charge- sheet against the rider of the motor cycle. Apart from that, complaint was also given in terms of Ex.P2 and spot panchanama was drawn in terms of Ex.P3.