H.K. RANGANATHA Vs. ONKARAPPA B.K.

JUDGEMENT

(1.) With the consent of the learned counsel appearing for the parties, appeal is taken up for final disposal.

(2.) This appeal is preferred against dismissal of the claim petition under Motor Vehicles Act passed in MVC No. 1213/2012 by the I Additional Senior Civil Judge and Additional MACT-VII, Shivamogga, by its judgment and award dated 15-4-2014.

(3.) To avoid confusion and overlapping, the parties will be hereafter referred to their respective ranking before the Tribunal.