BUDDAPPA Vs. ANJINEYA AND ANOTHER

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the judgment and award passed by the Tribunal on the ground of negligence as well as quantum.

(2.) Heard Sri. Amaresh N., learned counsel appearing for the appellant/claimant and Sri. Janardhan Reddy, learned counsel appearing for respondent No. 2/insurer of offending lorry. Perused the judgment and award passed by the Tribunal including the records.

(3.) As there is no dispute regarding certain injuries sustained by the claimant in a road traffic accident occurred on 23-4-2008, points that arise for consideration in the appeal are :