NATIONAL INSURANCE CO. LTD. Vs. A. LAXMAN AND N. HANUMANTHA

JUDGEMENT

(1.) THE appellant has challenged the judgment and award of the Tribunal granting compensation to the 1st respondent for the injuries sustained in a motor vehicle accident.

(2.) THE respondent No. 1 herein was proceeding on the motorcycle and at that time motorcycle bearing registration No. K.A. 36/Q -6467 ridden in a rash and negligent manner came from hind side and hit the claimant who was also on his motorcycle bearing registration No. A.P. 22/G -8508. The claimant sustained severe injuries. Hence he was admitted for treatment in the hospital. Later he approached the Tribunal for grant of compensation on different heads.

(3.) I have heard the learned counsel for the appellant. Respondents though served absent.