ANOOP CHINAPPA Vs. S.D. POORNAPRAKASH
LAWS(SC)-2019-4-180
SUPREME COURT OF INDIA
Decided on April 09,2019

Anoop Chinappa Appellant
VERSUS
S.D. Poornaprakash Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal arises from the judgment of a Division Bench of the High Court at Karnataka in a First Appeal against the decision of the Motor Accident Claims Tribunal[1], Kodagu at Madikeri. [1] "MACT" ;


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