SOWBHAGYAMMA Vs. SHIVAKUMAR Y.P.

JUDGEMENT

(1.) Aggrieved by the judgment and award dtd. 29/8/2018 passed in MVC No.3760/2015 by the Court of Motor Vehicles Accident Claims Tribunal, Bangalore City, SCCH-4, (for short 'the Tribunal'), the petitioners therein have preferred this appeal.

(2.) For the sake of convenience, the parties are referred to herein as per their status before the Tribunal.

(3.) Brief facts of the case are as follows: