LOLAMMA Vs. S. CHANDRAKALA

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel on both sides, it is heard finally.

(2.) The appellants are claimants, who have sought enhancement of compensation by assailing the judgment and award dated 18/10/2014, passed in MVC.No.193/2013, by the Motor Vehicles Accident Claims Tribunal, Bengaluru (hereinafter referred to as "the Tribunal" for the sake of convenience).

(3.) Briefly stated, the facts are, the husband of appellant No.1 and father of appellant No.2, Mahadevaiah was