MUTTURAJU Vs. CHANDRASHEKAR

JUDGEMENT

(1.) This is a classic case of misuse of benevolent registration under the Motor Vehicles Act, 1988.

(2.) The appellant - claimant is challenging the judgment and award dated 24.06.2010 passed in MVC.No.609/2008 on the file of the Principal Civil Judge (Sr. Dn.) & MACT, Srirangapatna, dismissing the claim petition.

(3.) Heard Shri V.N. Jagadish, learned counsel for the appellant and Shri H.N. Keshava Prashanth, learned counsel for the Insurer-second respondent.