NABISAB AND ORS. Vs. SHIVAPPA AND ORS.

JUDGEMENT

(1.) The appellants are the claimants before the MACTIII Bijapur, in MVC No.71/2004. Being aggrieved by the judgment and order dismissing the claim petition the claimants are before this Court.

(2.) The parties are herein after referred to by their rank before the tribunal.

(3.) The facts of the case are that;