CHANDRAKALA PANDIA W/O O.P. PANDIA, MASTER MURARI PANDIA S/O O.P. PANDIA AND MASTER GOPAL PANDIA S/O O.P. PANDIA Vs. THE NEW INDIA ASSURANCE COMPANY LTD. BY ITS BRANCH MANAGER AND BHORUKA GASES LTD.

JUDGEMENT

(1.) ADMIT .

(2.) BEING aggrieved by the impugned judgment and award dated 16.10.2004 in MVC No. 3830/2002 on the file of the XI Additional Judge. Member, MACT. Court of Small Causes. Bangalore. SCCH No. 12. (for short 'Tribunal'), appellants have presented this appeal seeking just and reasonable compensation for the death of Sri O.P. Pandia. on account of the injuries sustained by him in the motor vehicle accident.

(3.) WE have heard learned Counsel for appellants and learned Counsel for Insurance Company for considerable length of time.