(1.) THE Managing Director, North -West Karnataka Road Transport Corporation, Hubli, has filed this appeal challenging the judgment and award dated 28th January 2008 made in MVC No.118/2001 passed by the Additional Motor Accident Claims Tribunal, Gadag (for short the 'Tribunal').
(2.) THOUGH the appeal is listed for admission, with the consent of the parties, it is heard finally and disposed off by this order.
(3.) FOR the sake of convenience, parties are referred to as per their rank before the Tribunal.