BASHEERUNNISA Vs. REVI T. NAIK

JUDGEMENT

(1.) This appeal is filed by the claimants challenging the judgment and award dated 1.10.2014 passed by the Court of Senior Civil Judge and Additional Motor Accident Claims Tribunal, Kundapura, in MVC 1050/2013.

(2.) Brief facts of the case:

(3.) The learned counsel for the appellants has raised the following contentions: