SYED AFSAR Vs. SHARMA TRANSPORT

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned senior counsel appearing for the appellant and learned counsel for respondent Nos.1 and 3, it is heard finally.

(2.) This appeal is preferred by the injured claimant by assailing the judgment and award dated 21.03.2013 passed in M.V.C.No.8477/2008 by the Prl. MACT and Chief Judge, Court of Small Causes, Bengaluru (hereinafter referred as 'Tribunal')

(3.) We have heard the arguments of the learned counsel for the appellant as well as the respondent-Insurance Company.