BIBI AYESHA Vs. KHALANDAR

JUDGEMENT

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

(2.) Heard Shri Harish S. Maigur, learned counsel for appellant and Shri N.R.Kuppelur, learned counsel for respondent no.2-insurer.

(3.) Challenging judgment and award dtd. 10/11/2014 passed by Additional Senior Civil Judge and Additional M.A.C.T, Haveri (for short, 'tribunal') in MVC No.76/2012, this appeal is filed by claimants seeking compensation.