SYED KADEER Vs. JAYARAM

JUDGEMENT

(1.) This appeal is directed against the judgment and award in MVC.No.2823/2018 rendered by the XXIV Additional Small Causes Judge and the Motor Accident Claims Tribunal and A.C.M.M. (SCCH-26), Bengaluru dtd. 22/10/2021.

(2.) Brief facts of the case are as below:

(3.) On issuance of notice, the respondent No.2/Insurer appeared before the Tribunal and filed objections. The respondent No.1-owner of the car did not appear despite service of notice.