NINGAPPA Vs. RAJASHEKAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal is filed by the claimant challenging the dismissal of claim petition filed under Sec. 166 of Motor Vehicles Act by judgment and award dtd. 18/10/2011 passed in MVC No.1302/2008 on the file of the Senior Civil Judge and Additional MACT, Bailhongal (hereinafter referred to as 'the Tribunal' for short).

(3.) Brief facts of the case are as under: