SRIDHA W/O ANNA DORAI AND OTHERS Vs. THE NEW INDIA ASSURANCE CO. LTD. BY ITS DIVISIONAL MANAGER, V. SRINIVASA S/O LATE VENKATARAMAIAH AND D. RAJA S/O DODDAJJAPPA

JUDGEMENT

(1.) THOUGH the matter is listed for orders, with the consent of parties, it is taken up for final disposal.

(2.) BEING aggrieved by the impugned judgment and award dated 23.6.2003 passed in MVC No. 591/2000 on the file of the Principal Civil Judge (Sr.Dn) and MACT, Bangalore, (for short 'Tribunal'), appellants have presented this appeal seeking just and reasonable compensation for the death of Sri Anna Dorai, 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.