(1.) The present appeal has been preferred by the appellants/claimants challenging the judgment and award dated 29.01.2010 passed by the Principal Civil Judge (Sr.Dn.) and Addl. MACT, Dharwad (hereinafter referred to as 'the Tribunal', for short) in MVC No.311/2008.
(2.) I have heard the learned counsel appearing for the parties.
(3.) Though this case is listed for orders, with the consent of the learned counsel for the parties, the same is taken up for final disposal.