AJITKUMAR M. PANCHAKSHARAYYA Vs. SADANAND SEETARAM HEGDE

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 11-8-2011 passed by the Fast Track Court, Sirsi ( 'the Tribunal ' for short), dismissing the appellant 's claim petition in M.V.C. No. 31/2008 as false, fabricated and collusive. The claim was filed for grant of compensation for the injuries suffered by him in a motor vehicle accident alleged to have occurred on 12-9-2007.

(2.) We have heard learned counsel appearing for the appellant, perused the impugned judgment, the record of the Tribunal and the certificate of insurance of the appellant 's own motorcycle bearing registration No. KA-31/J-6999 produced as additional evidence along with I.A. No. 2/2012.1. A. No.2/2012 is filed by the appellant for production of the aforesaid certificate of insurance as additional evidence.

(3.) Learned counsel for the appellant contended that the reasoning of the Tribunal in holding that the appellant 's claim was false, fabricated and collusive is erroneous. In support of his contention, he referred to the certificate of insurance of the appellant 's own motorcycle referred to above.