HAJIRA Vs. TARANATH

JUDGEMENT

(1.) This appeal, though listed for admission, is taken up for final disposal with the consent of the learned counsel appearing for the parties.

(2.) This appeal under Section 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) has been filed by the claimants being aggrieved by the judgment dated 2.1.2015 passed by the Principal Senior Civil Judge and A.C.J.M. and Additional Motor Accident Claims Tribunal, Puttur, in M.V.C. No.557/2012.

(3.) Parties will be referred to as per their ranking before the Claims Tribunal.