(1.) The appellant was the claimant before the Court of Civil Judge (Sr.Dn.), Maddur (henceforth referred to as 'The Tribunal' for brevity), in MVC.No.183/2007, filed under Section 166 of the Motor Vehicle Act, 1988, seeking for compensation came to be dismissed by the judgment of the Tribunal dated 18.7.2009, in MVC.No.183/2007. Being aggrieved by the said judgment, the appellant has preferred this appeal.
(2.) In his memorandum of appeal, the appellant has taken the contention that the Tribunal did not appreciate the evidence in its proper perspective. Only based upon the alleged delay in lodging the complaint and on the medical discrepancies said to have been crept in the wound certificate, has disbelieved the fact of occurrence of the accident at the date, time and place as stated by the claimant.
(3.) The respondent No.1 is being represented by his counsel and respondent No.2 is served, but has not chosen to appear in this appeal.