(1.) Though this appeal is listed for hearing on interlocutory application, with consent of learned counsel on both side, it is heard finally.
(2.) Appellants are the claimants in M.V.C. No. 6844 of 2012. Said claim petition has been dismissed by judgment and award dated 17-10-2013 by the Motor Accident Claims Tribunal, Court of Small Causes at Bengaluru. Hence, being aggrieved by the dismissal of claim petition, claimants have preferred this appeal.
(3.) For the sake of convenience, parties herein shall be referred to in terms of their status before the Tribunal.