M.RATHNA Vs. B.CHANDRA SHEKHAR

JUDGEMENT

(1.) M.F.A.Nos.3763/2016 and 4518/2016 are filed by the claimants-wife and son of the deceased questioning the dismissal of M.V.C.No.5701/2012 and allowing M.V.C.No.7169/2012 dtd. 27/1/2016 and M.F.A.No.4718/2016 is filed by the claimants- parents of the deceased questioning the quantum of compensation awarded in M.V.C.No.7169/2012 dtd. 27/1/2016 on the file of the Motor Accident Claims Tribunal, Court of Small Causes, Bengaluru (for short 'the Tribunal').

(2.) Heard the learned counsel appearing for the respective parties.

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