ASHOK ISHWARAPPA JYOTI Vs. JALIL AHAMMAD BASIR SAKALI

JUDGEMENT

(1.) This appeal is preferred by the claimant being aggrieved by the dismissal of his claim petition by Motor Accident Claims Tribunal and Senior Civil Judge, Khanapur (for short 'the Tribunal') in MVC.No.2112/2011 dtd. 1/10/2013.

(2.) Though the matter is listed for admission, it is taken up for final disposal with consent of both parties.

(3.) Parties to the appeal shall be referred to as per their status before the Tribunal.