GIRIJESH VYAS Vs. G VISHNUVARDHAN

JUDGEMENT

(1.) The claimants have preferred this appeal being aggrieved by the dismissal of their claim petition by the Motor Accident Claims Tribunal, Bangalore (hereinafter called as Tribunal for brevity) Dt. 19.06,2007 passed in MVC No. 2768/06.

(2.) The admitted facts are as hereunder:

(3.) We have heard the Learned Counsel appearing for the parties.