KERIYAPPA B.K. Vs. K.S.RAMACHANDRAPPA

JUDGEMENT

(1.) This appeal is by the claimant challenging the dismissal of the claim petition.

(2.) It is not in dispute that the accident did occur between two motorcycles. However, the dispute is in relation to the driver of the offending motorcycle.

(3.) The Tribunal has taken the view that it had not been established that the 1st respondent was riding the motorcycle and it has also taken the view that the claimant and the 1st respondent knew each other and as a consequence, it has proceeded to dismiss the claim petition.