YASHODAMMA Vs. RAVINDRA

JUDGEMENT

(1.) THIS is claimants' appeal. The present appeal is filed by the appellants being aggrieved by the dismissal of their claim petition passed by the Fast Track Court -V, MACT, Mysore, dated 20.4.2012.

(2.) HEARD the learned counsel for the parties.

(3.) TO prove their respective contentions, on behalf of the claimants, two witnesses were examined namely P.W.1 - widow of the deceased and P.W.2 -Police Constable who was controlling the traffic at the junction and in support of their claim before the Tribunal, the claimants have produced exhibits P1 to P12. The respondent examined one witness namely RW.1 and relied upon exhibits R1 to R13.