GANGAWWA Vs. MAHADEV

JUDGEMENT

(1.) Though this matter is listed for admission, by the consent of the parties, it is taken up for final disposal.

(2.) This appeal is filed by the appellant- petitioner under Sec. 173(1) of M.V.Act, challenging the judgment and award dtd. 28/9/2017 passed in MVC No.136/2006 by the MACT, Vijayapura, whereby the tribunal has dismissed the claim petition.

(3.) For the sake of convenience, parties are referred with the ranks occupied by them before the Tribunal.