GADDEPPA Vs. SANJAYAKUMAR SHAH

JUDGEMENT

(1.) Though these appeals are listed for admission, with the consent of learned counsel for parties, it is taken up for final disposal.

(2.) Challenging the judgment and award dated 16.11.2012 passed by the Member, Motor Vehicles Claims Tribunal-IV (for short Tribunal ), Bagalkot in MVC No.85/2009, these appeals are filed under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as M.V. Act).

(3.) For the sake of convenience, the parties will be referred to as per their respective ranks before the tribunal.