G.MAHESH Vs. BAJAJ GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This appeal is preferred by the claimant being aggrieved by the judgment and award dtd. 4/10/2012 passed by VI Additional Judge and MACT, Bengaluru City (SCCH-2) (for short 'the tribunal') in MVC.No.9101/2010. This appeal is founded on the premise that the tribunal has dismissed the claim petition and has committed an illegality and perversity without considering the material on record.

(2.) Parties to the appeal shall be referred to as per their status before the tribunal.

(3.) Brief facts of the case is as under: