MOHD. ASIF KHAN Vs. MOHD. IRFAN

JUDGEMENT

(1.) AGGRIEVED by the Award dated 30.07.2010 in O.P.No.999 of 2008 passed by the Chairman, MACT -cum -XI Additional Chief Judge, City Civil Court, at Hyderabad (for short the Tribunal), the claimant preferred the instant appeal.

(2.) THE factual matrix of the case is thus:

(3.) HEARD arguments of Sri Neeli Ashok Kumar, learned counsel for appellant/ claimant and Sri K.S.N. Murthy, learned counsel for R2/Insurance Company. Notice sent to the 1st respondent was returned unserved.