NAGAPPA S/O VENKOBA Vs. YERRISWAMY S/O MARENNA

JUDGEMENT

(1.) The present petition is fi led chal lenging the judgment and award passed by the II Additional Motor Accidents Claims Tribunal, Bal lari in dismissing the claim of the petitioner.

(2.) I have heard the arguments of the learned counsel for the petitioner and the respondent insurance company. I have careful ly perused the judgment of the trial court coupled with the records of the trial court. Though the appeal is posted for admission, with the consent of both the counsel, it is taken up for disposal.

(3.) Rank of the parties as per their ranks before the trial court is retained in order to avoid confusion and for convenience.