S.P. PREMAKUMARI Vs. PAUNRAJ

JUDGEMENT

(1.) THE appellants being aggrieved by the dismissal of their claim petition by the MACT, Kumdapur, dated 23rd March, 2010. passed fin MVC No. 89/2005 the present appeal is filed.

(2.) THE admitted facts in this appeal are as hereunder: -

(3.) WHETHER the petitioners are entitled for compensation? If so, to what extent and from whom?