KAREPPA Vs. SANTOSHKUMAR

JUDGEMENT

(1.) THIS appeal is by the claimant chal lenging the judgment and award dated 20.11.2007, passed by the III Addl. Civi l Judge (Sr.Dn.) and CJM, Dharwad and MACT, in MVC No.325/2005, both on the ground of negligence, l iabi lity and quantum.

(2.) AS there is no dispute regarding certain injuries sustained by the claimant in the road traf f ic accident occurred on 25.5.2005 by involvement of a motorcycle and a car, the points that arise for consideration are:

(3.) HEARD the learned counsel appearing for the parties and perused the judgment and award of the Tribunal including its records.