ARUNA Vs. MUTHANNA

JUDGEMENT

(1.) This appeal by the claimants is directed against the judgment and award, dated 24.03.2012, passed by the MACT-II, Bellary, in MVC No.830/2011.

(2.) By the impugned judgment and award, the Tribunal has awarded a sum of Rs. .10,59,750/- and deducting 60% towards contributory negligence has awarded a sum of Rs. .4,23,888/- with interest at 6% p.a. from the date of petition till the date of realisation.

(3.) Aggrieved by that, the appellants-claimants have filed this appeal.