VENKATAPPA Vs. HARISH B.N.

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the judgment and award dtd. 16/7/2015 passed by the Motor Accident Claims Tribunal, Court Of Small Causes At Bengaluru (SCCH:15) in MVC 4342/2014.

(2.) Brief facts of the case:

(3.) The learned counsel for the claimant has raised the following contentions: