HEMANTH RAJU Vs. PUNITHA H.J.

JUDGEMENT

(1.) Heard Sri.Suresh M.Lathur, learned counsel for the appellant as well as Sri.O.Mahesh, learned counsel appearing for respondent No.2. Despite service of notice, none appeared for respondent No.1.

(2.) Disputing the validity and the legality of the order that is rendered by the Motor Accidents Claims Tribunal, Bengaluru, in MVC No.4568/2012 dtd. 5/3/2013, the present appeal is preferred.

(3.) As per the material borne by record, the appellant moved an application claiming damages of Rs.2,00,000.00 for the loss suffered by him due to the damage caused to his car bearing Registration No.KA.02 AA.1320. The Tribunal by the impugned order dismissed the claim made by the appellant and thus, the present appeal is preferred.