MALLAPPA Vs. LOKESH

JUDGEMENT

(1.) LEARNED Government Pleader states that needful will be done during the course of the day.

(2.) THE appeal coming on for orders on the application for condonation of delay and the same having been condoned and the Government Pleader having been directed to take notice who undertakes to file his memo of appearance during the course of the day, the appeal is considered for final disposal. The present appellant was the petitioner in MVC No. 100/2010 which was decided along with another petition. It is found that the appellant had suffered eight injuries in road accident which are as follows: