JANARDHAN Vs. SHIVAJI

JUDGEMENT

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

(2.) Challenging the judgment and award dtd. 16/3/2017 passed by the XI Additional District and Sessions Judge and Additional MACT, Belagavi in MVC No.1009/2016, this appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as M.V. Act).

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