MUNIYAPPA Vs. RAJU

JUDGEMENT

(1.) Heard the learned counsel for the appellant and learned counsel for the respondent No.2.

(2.) This appeal is filed challenging the judgment and award dtd. 2/2/2013 passed in M.V.C.No.1244/2010 on the file of the Motor Accident Claims Tribunal, Bengaluru, (SCCH-11) ('the Tribunal' for short) questioning the dismissal of the claim petition.

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