PANCHALINGAIAH Vs. JAYAMMALABIC

JUDGEMENT

(1.) Though, these matters are listed for admission, with the consent of both the counsels, they are taken up for final disposal.

(2.) The appellant/claimant has filed a claim petition before the Tribunal contending that on 29.08.2010 at about 3.00 pm., while he as a loader and employee of 1st respondent was traveling in a lorry bearing No.CAA 1258 near Chagatahally Village, Honakere Hobli, Nagamangala Taluk, the driver of the said lorry drove it in a rash and negligent manner, due to which, it was capsized and turned turtle towards right side of the road. As a result of which, the claimant sustained grievous injuries to right leg, right shoulder, right chest, ribs and other parts of the body.

(3.) In order to substantiate his case, the claimant was examined himself as P.W.1 and marked the documents as Ex.P.1 to P.12 and also examined the doctor through court commissioner as C.W.1 and through C.W.1 marked documents as Exs.C.1 to C.13 and on behalf of the respondents, examined one Bharath who is the legal retainer as R.W.1 and marked the documents as Exs.R.1 to R.3. .