SIDDAMMA Vs. NAYEEM BASHA

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent of learned counsel on both sides, it is heard finally and disposed of by this judgment.

(2.) The appellants are the widow and sons of Halappa, who died in a road traffic accident and who are seeking enhancement of compensation by assailing the judgment and award passed by he III Addl. Senior Civil Judge and VII Motor Vehicle Accident Tribunal (hereinafter, referred to as 'Tribunal' for brevity) Davanagere, in M.V.C.No.909/2014, which was disposed of on 05.06.2017.

(3.) For the sake of convenience, the parties herein shall be referred to in terms of their status before the Tribunal.