JAYSHREE Vs. MALLIKARJUN

JUDGEMENT

(1.) This appeal by the claimants seeks to lay a challenge to the Judgment & Award dated 06.12.2014 entered by the Additional MACT, Shorapur whereby the claim for compensation in MVC No.3/2010 has been negatived disbelieving their version as to the vehicular accident being the cause of death of the alleged bread winner of their family.

(2.) Despite service of notice, the respondents 1 and 2 have chosen to remain unrepresented; the notice to respondent No.3 is dispensed with.

(3.) Brief facts of the case as averred by the claimants: