ANIL AGARWAL, Vs. SRINIVAS REDDY,

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the impugned judgment and award dated 12 -10 -2006 passed in MVC No.3048/2005 on the file of the IX Additional Judge, Court of Small Causes and Member, Motor Accident Claims Tribunal - 7, Bangalore (SCCH -7) (hereinafter referred to as 'Tribunal' for short).

(2.) THE Tribunal by its judgment and award, dismissed the claim petition filed by the appellant. Being dissatisfied with the same, the appellant felt necessary to present this appeal.

(3.) THE brief facts of the case are :