LAXMAN Vs. N. W. K. R. T. C.

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 26.04.2018 passed by the Member, Motor Accident Claims Tribunal-XIII and IV-Additional District Judge, Vijayapura (for short hereinafter referred to as 'the Tribunal') in MVC No.429/2015.

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

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