KUBRA BEE Vs. VEERSHETTY MANIKAPPA MARKHALE

JUDGEMENT

(1.) Though the matter is posted for Orders, it is taken up for hearing.

(2.) Heard the learned counsel for appellants and respondent No.2/Insurance Company.

(3.) This appeal is preferred against the Judgment and award dated: 18-11-2011 passed by Prl. Senior Civil Judge and MACT No.II at Bidar in M.V.C No.32/2010 awarding compensation of Rs.4,83,000.00 with interest at the rate of 6% per annum to the claimants/appellants.