HUSSAIN BASHA Vs. PANDURANGA

JUDGEMENT

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

(2.) Aggrieved by the judgment and award 31.03.2018, passed in MVC No.1140/2016 on the file of the Member Motor Accident Clams Tribunal-XII, Ballari (for short the tribunal ), the petitioner therein has preferred this appeal.

(3.) For the sake convenience, the parties would be referred to as per their ranking before the tribunal.