CHIKKATHAMMAIAH Vs. N KUPPASWAMY

JUDGEMENT

(1.) Though this appeal is listed for 'Orders', with the consent of learned counsel on both sides, it is heard finally.

(2.) Appellants herein are the claimants. Being aggrieved by the dismissal of their claim petition filed under Section 166 of the Motor Vehicles Act, 1988, (hereinafter referred to as 'the Act' for the sake of brevity) by the II Additional Senior Civil Judge and Additional Motor Accident Claims Tribunal, Mandya (hereinafter referred to as 'Tribunal' for the sake of brevity) in M.V.C. No.336 of 2012 dated 29-8-2015, they have preferred this appeal.

(3.) For the sake of convenience, parties herein shall be referred to in terms of their status before the Tribunal.