SUBRAMANI Vs. D V CHANDRASHEKAR

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 judgment and award dated 15/01/2010 passed in MVC No. 1509/2009 on the file of the XVI Additional Judge, Court of Small Causes and Member, Motor Accident Claims Tribunal, Bangalore, (hereinafter referred to as 'Tribunal' for short).

(3.) IN brief, the facts of the case are :