ANJANADEVI Vs. DUDANI EXPORTERS PVT LTD

JUDGEMENT

(1.) Challenging the judgment and award dated 30.06.2011 passed by the Presiding Officer, FTC-I and Member, Additional MACT (hereinafter referred to as tribunal ), Belgaum in MVC No.1741/2010, this appeal is filed under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as M.V. Act).

(2.) Though this appeal is listed for admission, with the consent of learned counsel for parties, it is taken up for final disposal.

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