SYED IMAM Vs. SRI. PARAMESHWARAPPA

JUDGEMENT

(1.) THIS appeal by the appellant -claimant is directed against the impugned judgment and award dated 30/01/2010 passed in MVC No. 139/2006, by the Civil Judge (Sr. Dn) and Motor Accident Claims Tribunal, Harihar, (hereinafter referred to as 'Tribunal' for short). The Tribunal by its judgment and award, has dismissed the claim petition filed by the appellant on account of the injuries -sustained by him in the accident.

(2.) IN brief, the facts of the case are:

(3.) WE have perused the grounds urged by the appellant in the memorandum of appeal and heard learned counsel appearing for respondent.