GANGAYYA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Heard the learned counsel for admission.

(2.) Perused the memorandum of appeal, impugned judgment and award and also the certified copy of the depositions recorded by the Tribunal below in the matter, as furnished by the learned counsel for appellant.

(3.) It is an appeal filed by the appellant under Section 173(1) of the M.V. Act, 1988, seeking setting aside of the judgment and award dated 24-7-2014, passed by the Fast Track Court-I and MACT, Belagavi in MVC No. 1282/2013 and to grant the compensation as prayed in the claim petition. The present appellant was the claimant in the Tribunal below.