REVATHI Vs. KIRAN P SUVARNA

JUDGEMENT

(1.) This appeal by the Appellants is directed against the impugned judgment and award dated 05/11/2005 passed in MVC No. 692/2002 by the Prl. Civil Judge (Sr. Dn) and Member. Motor Accidents Claims Tribunal-IV, Mangalore, (hereinafter referred as 'Tribunal' for short),.

(2.) The Tribunal by its judgment and award has dismissed the claim petition filed by the Appellants. Being aggrieved by the same, Appellants have presented this appeal.

(3.) In brief, the facts of the case are: