(1.) THOUGH this matter is posed 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 02/01/2010 passed in MVC No. 166/2008 on the file of the Itinerary Civil Judge (Sr.Dn.) and Motor Accident Claims Tribunal, Hosadurga, (hereinafter referred to as 'Tribunal' for short).
(3.) . I have heard the learned counsel appearing for appellant and learned counsel appearing for Insurer.