B.T.RANGAPPA Vs. ATHUR REHAMAN

JUDGEMENT

(1.) THIS appeal by the appellants -claimants is arising out of the judgment and award dated 03/07/2010 passed in MVC No.444/2008, by the Senior Civil Judge and Member, Additional Motor Accident Claims Tribunal, Hiriyur, (hereinafter referred to as ' Tribunal' for short).

(2.) BY its judgment and award, the Tribunal has dismissed the petition filed by the appellants on account of the death of the deceased Dr. Harish, in the road traffic accident. Being aggrieved by the dismissal of the claim petition, the appellants have presented this appeal.

(3.) WE have heard learned counsel appearing for appellants and learned counsel appearing for Insurer.