Karnataka High Court
Basawaraj S/O Narasimlu Waddar vs Basawaraj S/O Adayya Swamy on 10 February, 2009
Author: K.Ramanna
Bench: K.Ramanna
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JJURI U? KAKN-Aiamfik A
{N THE HIGH CZOLERT 0:: KARNA7I?f§K1§V»V_'V:-----l:_ : _
CIRCUIT BENCH AT c;UL8}A.R§i3-A ' _
DATED "rms THE 19% D;§§m(}' §*';?,E'BR-ajaiéfiy :2}:j69_
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BETWEEN: '
Basawaraj
S/0 Nara-simiu Wacida;r;----V '
Ageé absut 30 ye:ars--.,
Occ; Mason Work; '3; =
R/0 Kaiiur Village, Tq,' Manvi.,
Dist. : Raichu3:.' * V ' " Appellant
[By Sri,VVV'fz*'i;a }.iik:V§j:j1:£r1._€3; §as*a.red£¥y, Adv.)
fi.1§§..i1?.;. A'
1. Ba .
S/' 0 }«Ad.-ggyya V _}.
Aged aiaclxt 33 years,
L "~"Os::c: Sriyer of Méjtfir Cycie
818-36] H¥~'?'.3'}5, R/0 Watagal
~ .« f : §"':i_l];%:2gt3, Tq. " Manvi,
_ _ };3%i9si?;°ic,:tI "Ra;¢hux.
._ N'?.V'.S3El,flvJf;:$'3Ii:a}3p3
Sijo Viimpanna, Major,
QCt:':"(;hxmer of Matorcgxle
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2288/2006 by Iv§.A.(Zi.'i'. and Fast Track
dated 2 1.85.2607'.
4. The case of the appellant 0'?
in the mean, when the agip-ailagt vv};is._csm;.iI3g
Raichur on his TVS,.Mope§};-----E;§axéi1--g'.N§; 1,9299 and
when he cama '~~_ Raichur road, the
respondent Qrnotorcyclca bearing
No. V5é£1j_-mi in a rash and gfirigplently against the moped 1'esi;}ting 1 ' ~' Consequenfly, the aypellant gustfihiefil therefore he took tmatmcnt in £1;e"I'£Qspif.a1 ,<J_V-zVi acoj5m.13:1nt of the injuries sustained by him in " " :;:£{§fie¥ent. Coxgsxzquentlyg he suifemd 3033 of Keawent. To prove his case, the appellant examjfied as §>w«1 afid mg W Dr. V. Sridhar AA was examined and got marked 3 1 decumsnts as * ..}E:;};'.i31 213 P11. Wharaas £116 respendent has pxfiducefi EKRE, /,,»»--»~
--- Erzsurancé Paficy but he hasfigt let my aral evidence:
.:<'T3"""
Wi%%"<§ mm"? mm com? or KARNATAKA HIGH comm' %&"%"fik%€.&. Hifiii CQURT 6? KAR'NAT1¥K,é'«x;-" 4i'f;!i€%i'-I COURY OF KARNATAKA MEGH €&§wi'§*"£i'3i"
5. First sf an, it is the duty of c1aimang~m;.."'--ma accident ané Ixegligence. Accoxfiing to No.1 is the rider of the motorcjffizle motorbike. The ap§eHant§ai§s t{I;'p3#Z§E7C é:c:cigi.é:1"tV in question occurred only c)11 3:c:V,~:.<}<*:":111t. df _1'é.s:ii mnc:glige:§1Vt firiving of IIl0tO3:"C§?'C}£€ by "T}r.:.e Sii';tV€2"c%a_V:* }1'oiic<2 have registereci the case: claimant. The Iegistratioxg. --£¢§fiofident No.2 was not menfionciéw éfliso.-hot forthceming as to on what basi*sV"Icsnp'<;}:1c1'Ei:'ii;- 'wsi$""i:ia:<:ed as ofiender. The In.vestiga*'ting" respondent N0. 1 is not examizleé vC3{}11A2."§;.: Momovcr, Ex.PS ---- Wound tge éppcllaaxt himself stated that accidsni
--e:1j;1a 'txfj af his moped. The I.MgV. report cf £1316:
oifergéirig vV§§:<éi:i.i;3}i:fT::.£1'§.sc1oses no damageg. The appellant has «:1tt3r1j;;a1'.. prove before Court: that he: sustam' ed injuzies 't3:1t:., ac<VtV:Vi'é&m; that occmmd on 0'?.12.20G5 invelving the fifseiizigfléé' in question. The material avidzmce place-£1 bafoifi
-- . iffi:is1'}Trt, by the ciaimant - appsiiant himself falsifiss 'tlitw case 1" ;
§~éz<3z~a fiwmm €§L1%§.'}§.§W' 5?
A W<%'WW"%W'WK'fA-:.H§UM'C0URT OFIIKXERNATAKAL HIGH C@'L:l§'£T:G?§~3'¥f3';, $ E 5 9:' appellani. As such the EvI.AnC.'I': has rightly disnns:s"ed'~::1;gf ;, A' Claim petition filed by appeflant, which is in acc{ir:*i.'a I3f.:~r:
fiaw and tioes not mquizre: any intcrfL¢:;:*t:x3;c:.é:;A } .' appeal faiis and it is accordingly dirz-1;;1issE3{i_"* E. '§'herefore, this appeal is g111sfii$sei§.. _ at of admission.