ASHOK S/O. YAMANAPPA KUBARADDI Vs. RAMESH SURESH PATIL AND THE BRANCH MANAGER ORINTIAL INSURACE CO. LTD.

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the judgment and award dated 29.08.2005, passed by the Motor Accidents Claims Tribunal No.V, Bijapur, in M.V.C. No. 1166/1996. By the impugned order, the Tribunal has dismissed the claim petition filed by the appellant.

(2.) I have heard the learned counsel for the parties, perused the impugned judgment and the record of the Tribunal.

(3.) APPEAL dismissed.