G ANURADHA Vs. B S KRISHNA SHETTY

JUDGEMENT

(1.) THOUGH this matter is posted in Admission List, with the consent of learned counsel for both the parties, the same is taken up for final disposal.

(2.) THIS appeal by the claimant-appellant is directed against the impugned common judgment and award dated 08-01-2010 passed in MVC No. 4012/2007 on the file of the 14th Additional Judge, Court of Small Causes and Motor Accident Claims Tribunal-10, Bangalore, (hereinafter referred to as 'Tribunal' for short).

(3.) I have heard the learned counsel appearing for appellant and learned counsel appearing for Insurer.