H.S.RAJANNA Vs. MANAGER

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent No.1.

(2.) This appeal is filed challenging the judgment and award dtd. 22/2/2014 passed in M.V.C.No.2788/2012 on the file of Motor Accident Claims Tribunal, Court of Small Causes (SCCH-9) and XXVI ACMM, Bengaluru ('the Tribunal' for short).

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