REYAZ AHAMED Vs. SADIQ

JUDGEMENT

(1.) The appellant who was the claimant before the Court of the Senior Civil Judge and MACT IX at Harapanahalli (henceforth referred to as 'The Tribunal' for brevity), has challenged the judgment and award dated 10.08.2010 passed by the Tribunal in MVC No.138/2009 wherein it has dismissed his claim petition filed under Section 166 of the Motor Vehicles Act, 1988.

(2.) In his memorandum of appeal, the appellant has stated that the Tribunal has committed an error in misinterpreting the evidence led before it and came to a wrong conclusion that the claimant has failed to establish that the accident in question has occurred due to rash and negligent riding of a motorcycle bearing registration No.KA-17/W-1076 by its rider. The documents produced by the appellant were not properly appreciated.

(3.) Respondent no.3 is being represented by his counsel. Respondent no.2 is served, but has not chosen to appear in this appeal and notice to respondent no.1 is dispensed with.