K. VENKATARAJU, SINCE DEAD BY HIS WIFE AND LR, K. MANJULA, W/O. LATE K. VENKATA RAJU Vs. ORIENTAL INSURANCE CO., LTD., BY ITS MANAGER. AND MADHU CONTRACTORS (P) LTD., REPT. M.D.

JUDGEMENT

(1.) THIS appeal by the Appellant is directed against the impugned judgment and award dated 21/11/2005 passed in MVC No. 3411/1998 by the 18th Additional Judge, Court of Small Causes and Member, Motor Accidents Claims Tribunal -IV, Bangalore, (SCCH -4), (hereinafter referred to as 'Tribunal' for short).

(2.) THE Tribunal by its judgment and award has dismissed the claim petition. Being aggrieved by the said judgment and award, the Appellant has presented this appeal.

(3.) WE have heard the learned Counsel appearing for the Appellant and learned Counsel for the Insurer.