NASRULLA Vs. ICICI LAMBARD GENERAL

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant being aggrieved by the award passed by the Principal Civil Judge (Sr.Dn.) and Additional M.A.C.T., Chitradurga (hereinafter referred to as 'Tribunal') in MVC No.544/2009, dated 12.08.2011.

(2.) Heard the arguments of learned counsel for the appellant-Sri N.Spoorthy Hegde as well as learned counsel for respondent No.1-Sri A.M.Venkatesh.

(3.) The status of the parties before the Tribunal is retained for the sake of convenience.