(1.) THIS appeal by the Appellants is directed against the impugned judgment and award dated 12/06/2008 passed in MVC No. 473/2008 by the V Additional Judge, Court of Small Causes and Member, Motor Accidents Claims Tribunal, Mayohall Unit, Bangalore.
(2.) LEARNED Counsel appearing for the Appellants submitted that this appeal may be dismissed as not pressed, reserving liberty to the Appellants to file Cross objection.