PREETHAM Vs. RAHUL SHERIGAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant and learned counsel for the respondent Nos.2 and 4.

(2.) This appeal is filed challenging the judgment and award dtd. 22/4/2014 passed in M.V.C.No.1671/2010 on the file of the III Additional District and Sessions Judge & MACT-IV, Dakshina Kannada, Mangaluru ('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.