BABY KANAJA Vs. PARTNER, M/S. VINAYAKA COMMERCIAL

JUDGEMENT

(1.) Sri.Ashish Ram.D., learned counsel on behalf of Sri.Krishnamoorthy.D., for the appellant, Smt.Akanksha Natesan., on behalf of Sri.G.K.V.Murthy., for respondent No.1 and Sri.Murulidhar Negavar., for respondent No.2 have appeared in person.

(2.) For the sake of convenience, the parties are referred to as per their status and rankings before the Tribunal.

(3.) The brief facts are these: On the 23rd day of November 2011 at about 2:30 p.m., the claimant was proceeding by the side of the road near Darsu Lam House, Bolara, Mangalore on public road. At the time, a car bearing Reg.No.KA-19-MA-7708 came from Hoige Bazar side towards Emmekere side in a rash and negligent manner and hit her. Due to the impact, the claimant was thrown to the road, the hind tyre of the car passed over her left foot and she sustained grievous injuries. Immediately, she was shifted to Tejasvini Hospital, Mangalore wherein she was admitted as an in-patient and discharged on 9/12/2011. Contending that she is entitled for compensation, the claimant filed claim petition. In response to the notice, respondents 1 and 2 appeared through their counsel and filed written statement denying the petition averments. Among other grounds, they prayed for dismissal of the petition.