NARASIMHA Vs. NAGARATHNAMMA

JUDGEMENT

(1.) This Miscellaneous First Appeal is filed by the appellant against the judgment and award passed in M.V.C.No.686 of 2010 dated 22.08.2011 dismissing the petition of the claimant on the file of Senior Civil Judge and Additional Motor Accident Claims Tribunal at Chitradurga.

(2.) Brief facts of the case:

(3.) The Insurance Company appeared and filed the written statement denying the accident as well as the value of the bullock. The owner of the lorry-respondent No.1 though served with notice, did not choose to appear and contest the matter. Hence, she placed exparte.