MANJUNATH Vs. NATIONAL INSURANCE CO.LTD.

JUDGEMENT

(1.) This appeal has been filed by the claimants being aggrieved by the impugned judgment and award dated 29.08.2016 passed by the learned Senior Civil Judge and MACT, Harapanahalli (for short 'the Tribunal') in M.V.C.No.563/2015.

(2.) The claim petition has been filed by the parents of the deceased child Gowtham, who was aged about 2 years as on the date of the accident, which resulted in his death.

(3.) Though the matter is listed for admission, with the consent of learned counsel for the parties, the same is taken up for final disposal.