MANJUNATH Vs. ZAPEER K. FANIBAND AND ORS.

JUDGEMENT

(1.) APPELLANT claiming to have sustained injuries in a road traffic accident on 2.3.2006, at about 7.00 P.M., near Sericulture Farm on Belgaum -Bailhongal road, within the limits of Hirebagewadi Police Station, feeling aggrieved by the dismissal of the claim petition by the judgment and award dated 28.4.2010 in MVC No. 1760/2007, by the Senior Civil Judge, Asst. Sessions Judge, and Addl. MACT, Bailhongal ('Tribunal' for short), has presented this appeal.

(2.) FOR the sake of convenience, the parties shall be referred as per their status in the Tribunal.

(3.) HEARD Shri K. Anand Kumar, learned Counsel for the claimant and Shri S.V. Yaji, learned Counsel for second respondent - Insurance Company and perused the records.