K PUSHPAMMA Vs. PRABHAKAR S

JUDGEMENT

(1.) This appeal is directed against the judgment and award passed in MVC.No.7822/2012 dated 02.12.2013 on the file of the Motor Accident Claims Tribunal at Bangalore.

(2.) The appellants are the claimants before the Tribunal.

(3.) The contention of the learned counsel for the appellants is that the deceased was a plumber by profession.