SAVITHA Vs. BASHEER AHMED

JUDGEMENT

(1.) Though this appeal and cross objection are listed for admission, along with an application seeking condonation of delay in filing the cross objection, with the consent of learned counsel on both sides, they are heard finally.

(2.) Mfa 2088/2013 has been filed by the legal representatives of deceased Manjunathappa, being aggrieved by the dismissal of their claim petition which was filed under Section 166 of the Motor Vehicles Act, 1988, by the I Additional Senior Civil Judge and CJM and Motor Accident Claims Tribunal-VI, (hereinafter referred to as the Tribunal for the sake of brevity), Shivamogga, in MVC No.1064/2010 by the judgment and award dated 09.11.2012. MFA Crob.119/2019 is filed by the insurer against certain findings given in the said judgment.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status and ranking before the Tribunal.