VIKAS KINI Vs. MANOHAR S KARANTH

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant being aggrieved by the judgment and award dated 14.7.2016 passed in MVC No.338/2015 by the Principal Senior Civil Judge and Additional Motor Accidents Claims Tribunal, Udupi.

(2.) Heard.

(3.) Though the appeal is listed for orders, with the consent of the learned Counsel for the parties, the same is taken up for final disposal.