LAKSHMAMMA Vs. MANAGING DIRECTOR KSRTC,

JUDGEMENT

(1.) The present appeal has been preferred by the appellants - claimants being aggrieved by the judgment and award dated 12.06.2015 passed by the learned Senior Civil Judge and JMFC., and Additional Motor Accident Claims Tribunal (for short 'the Tribunal'), Channapattana, in MVC No.154/2013.

(2.) Heard the learned counsel for the parties.

(3.) The appeal is admitted and with the consent of learned counsel appearing for the parties, the same is taken up for final disposal.