GARUDA SHETTY Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant, the learned counsel appearing for respondent No.1-BMTC., and the learned counsel appearing for respondent No.2-Insurance Company.

(2.) This appeal is filed challenging the judgment and award dtd. 9/8/2012 passed in M.V.C.No.6372/2011 on the file of the MACT., Court of Small Causes at Bengaluru (SCCH-15) ('the Tribunal' for short), questioning the contributory negligence taken by the Tribunal and also the quantum of compensation.

(3.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.