RAJASHEKHAR Vs. S. DHANSAPANI

JUDGEMENT

(1.) This appeal is filed by the claimant under Section 173(1) of the Motor Vehicles Act (for short the Act ) aggrieved by the judgment and award dated 09.06.2015 passed by the Motor Accident Claims Tribunal No.VI, Vijayapur, (for short hereinafter referred to as the Tribunal ) in MVC No.33/2011.

(2.) Parties are referred to as per their rankings before the Tribunal.

(3.) Facts giving rise to filing of this appeal are as under: