ARAVIND Vs. GANNON DUNKERLEY

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel on both sides, the matter is taken up for final disposal.

(2.) This appeal is preferred by the appellant/claimant challenging the judgment and award dated 13.04.2012 rendered by the MACT, Mangalore in MVC No.343/2010 dismissing the claim petition by urging various grounds.

(3.) Heard learned counsel for the appellant and learned counsel for respondent insurance company. Perused the impugned judgment.