SHIVALINGAPPA Vs. D VASAPPA GOWDA

JUDGEMENT

(1.) This is a claimant's appeal against the impugned judgment and award dated 15/12/2007 passed in MVC No.593/2006 by the District Judge, I Fast Track Court, Shimoga, ( for short ' Tribunal').

(2.) By its judgment and award, the Tribunal has dismissed the claim petition filed by the appellant on account of the injuries sustained by him in the road traffic accident.

(3.) In brief, the facts of the case are: