(1.) Though this matter is listed for admission today, with the consent of both the learned counsel it is taken up for final disposal.
(2.) This appeal is filed by the appellant/claimant challenging the Judgment and Award dated 12.07.2012 passed in M.V.C.No.376/2011 on the file of Fast Track-III & Additional MACT at Tumakuru ( the Tribunal for short), dismissing the claim petition by answering issue No.1 as negative .
(3.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.