SIDDARAJU N Vs. MADHUSUDHAN G.S

JUDGEMENT

(1.) This appeal is filed by the claimant being not satisfied with the judgment and award passed by the Principal Senior Civil Judge and MACT-10, Tumakuru, (hereinafter referred to as the 'Tribunal') in MVC No.777/2009, dated 15.06.2012.

(2.) Heard the arguments of the learned counsel for the appellant and learned counsel for respondent No.2- Insurance. Notice to Respondent No.1 is dispensed with.

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