MUTTEPPA NAGAPPA KAREGAR Vs. G B ATTAR

JUDGEMENT

(1.) THIS is an appeal under Section 173 (1) of the Motor Vehicles act, 1988 against the award dated 7. 8. 1995 passed in M. V. C. No. 554/95 on the file of the Motor Accidents Claims Tribunal-I, Belgaum.

(2.) THE claimant is the appellant who is aggrieved by the impugned order and award whereby his claim application came to be dismissed on the ground that it was barred by limitation and also on the ground that the claimant had failed to prove that the injuries caused to him were due to an accident that took place on 22. 6. 1988 at about 12. 30 P. M. on the Raibag - Harugeri Road due to the rash and negligent driving of a tempo bearing registration No. BMF 4618 owned by the first respondent, that the claimant had not proved that *m. F. A. No. 1389/1996 (MVC) dated 12th March 2003 he had sustained injuries due to the accident involving such a vehicle and as such he was not entitled to any compensation.

(3.) THE Tribunal had framed an additional issue as to whether the delay in filing the petition can be condoned and as to whether it can be held that the claim petition was within time and also answered this issue against the claimant and the application has been dismissed in total. It is under such circumstances, the claimant is in appeal.