RAMESHCHANDRA S/O. JEEVARAJ LODAYA Vs. RAJASHEKARAYYA MURSAVIRAYYA

JUDGEMENT

(1.) THE respondent in MVC. No. 1360/1995 on the file of the Civil Judge (Senior Division) and MACT Haveri is the appellant in this appeal. The parties will be referred according to their ranking before the MACT for convenience.

(2.) THE facts necessary for the consideration of the appeal are as follows:

(3.) THE learned Advocate for the respondent/appellant vehemently contend the accident is said to be on 1.2.1993, the complaint is filed on 12.7.1993. It itself creates doubt so, the case of the claimant ought not to have been accepted by the Tribunal. The medical records relied would not also support the case of the claimant, as no medico legal case is registered. There is an admission by the claimant that one Rameshchandra Gowda or Parameshwar has admitted him. This probablize he is not definite. So, seek for dismissal of the claim application by allowing the appeal.