JULIYANI MUNDAIN Vs. MANAGER

JUDGEMENT

(1.) Though this appeal is listed for admission, by consent of the parties it is taken up for final disposal.

(2.) Parties herein are referred to the original ranks before the Tribunal.

(3.) This appeal is filed by the claimants under Sec. 173 (1) of the Motor Vehicles Act (for short 'MV Act') seeking enhancement by challenging the judgment and award passed in MVC *No.903/2017 on the file of XXI Additional Small Causes Judge and MACT (SCCH-23) Bengaluru dtd. 19/9/2018.