MR. ABDUL AZEEZ S/O LATE SHEKABBA AND OTHERS Vs. KSRTC K.H.ROAD, BENGALURU REPRESENTED BY ITS MANAGING DIRECTOR AND ANR.

JUDGEMENT

(1.) The present appeal has been preferred by the claimants, assailing the judgment and award dated 22.12.2015, passed by the Additional District Judge and MACT, D.K., Mangalore in MVC.No.1451/2013.

(2.) Heard. The appeal is admitted. With the consent of the learned counsel for both the parties, it is heard finally and disposed of.

(3.) For the purpose of convenience, the parties are referred to as they are referred to before the Tribunal.