RATHNAMMA Vs. S. SUNIL KUMAR

JUDGEMENT

(1.) The present appeal is filed by the appellants/claimants challenging the judgment and award dtd. 28/4/2014 passed in MVC.No.930/2011 by III Addl. District Judge & IV MACT, Tumkur, by which, the claim petition was dismissed.

(2.) The factum of accident is not in dispute.

(3.) Heard the arguments from both sides and perused the records.