TIRAKAPPA Vs. MAHADEVAPPA ADIVEPPA KATTIMANI

JUDGEMENT

(1.) THE present appeal is filed by the owner of a car which was involved in a motor accident. The appellant has died during the pendency of the appeal and is now represented by his legal representatives, who are brought on record.

(2.) THE facts of the case are as follows:

(3.) WHILE the present appellant had also contended that it was the driver of the truck who was at fault and that there was no fault on his part. It is on these rival contentions that the Tribunal had framed the following points for consideration: