BRANCH MANAGER, UNITED INDIA INSURANCE CO LTD, BIJAPUR Vs. SHIVANAND MALLAPPA BILAGI; GOUDAPPA BASAPPA PUJARI

JUDGEMENT

(1.) Heard learned counsel appearing for appellant and there is no representation on behalf of the respondents.

(2.) Brief facts of the case are:

(3.) The claim was made on the ground that on 27.05.2005 at 14.30 hours the injured met with an accident due to the rash and negligent driving of the tum-tum vehicle and sustained injuries. It was contended that the petitioner took treatment at private hospital at Bijapur and incurred Rs.50,000/- towards medical expenses. The appellant herein after entering the appearance through its counsel, resisted the claim by filing the written statement interalia contending "it is an admitted fact that the petitioner has received the injuries due to fall from 8 ft. height. Hence, this petition deserves to be dismissed".