SHIVANAND Vs. FAKIRAPPA D. KARENNAVAR

JUDGEMENT

(1.) THIS is a claimant's appeal seeking for enhancement of compensation in respect of the injuries sustained and also to fasten the liability on the

(2.) N d respondent insurance company who are the insurers of the motorcycle bearing No.KA -22/W -1620, involved in the accident. 2. With consent of both the learned counsel for the respective parties, the matter is taken up for final disposal.

(3.) AFTER service of notice, the 1st respondent who is the owner of the motorcycle bearing No.KA -22/W -1620 remained absent. Hence he was placed exparte. Respondent No.3 who is the owner of the other motorcycle bearing No.KA -24/H -3598 though served and appeared, did not choose to file any written statement.