RAGHU Vs. APPAJI L.H. AND ORS.

JUDGEMENT

(1.) THIS appeal by the claimant -appellant is directed against the impugned judgment and award dated 18/11/2014, passed in MVC No. 97/2013, by the Principal Senior Civil Judge and C.J.M., Additional Motor Accident Claims Tribunal, Ramanagara, (hereinafter referred to as 'Tribunal' for short), wherein the claim petition filed by the appellant under Section 166 of M.V. Act is dismissed.

(2.) IN brief, the facts of the case are:

(3.) I have heard the learned counsel appearing for appellant.