SANJAY ABHAY BALIKAI Vs. MAHADEVI W/O BABU

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 owners of the vehicle being aggrieved by the judgment dated 13.07.2012 passed by the Presiding Officer, Fast Track Court-I, Chikodi in M.V.C. No.1979/2009.

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