(1.) HEARD. Admit.
(2.) BY consent of learned Counsel, the matter was heard on merits and is being disposed of by this judgment.
(3.) THE findings of the Tribunal that the appellant had suffered certain injuries in a motor accident that occurred on 11-6-1996 and that the said accident was due to the rash and negligent driving of the Maxicab bearing No. KA-11/2112 are not disputed by the respondents in this appeal.