LAWS(KAR)-2022-11-763

SUDHA S. Vs. RATHNA S.

Decided On November 22, 2022
Sudha S. Appellant
V/S
Rathna S. Respondents

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants and the learned counsel appearing for respondent No.2-Insurance Company.

(2.) This appeal is filed by the claimants challenging the judgment and award dtd. 5/1/2017 passed in M.V.C.No.278/2015 on the file of the Principal District and Sessions Judge and MACT., at Chamarajanagar ('the Tribunal' for short), questioning the quantum of compensation.

(3.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.