GANGARAJU Vs. H.K. GANGADHAR AND ANOTHER

JUDGEMENT

(1.) The matter is listed for admission. With the consent of learned Counsel for both the parties, it is taken up for final disposal.

(2.) This appeal is directed against the judgment and award dated 11.08.2010 passed in MVC No. 282/2005 on the file of Additional Motor Accident Claims Tribunal and Additional Civil Judge (Sr.Dn.) at Ramanagara, wherein the claim petition came to be dismissed.

(3.) Brief facts of the case are as follows: