GEETHA Vs. NEW INDIA ASSURANCE

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned counsel for the respondents.

(2.) This appeal is preferred by the claimants in M.V.C.No.1279 of 2012 on the file of Principal M.A.C.T., Bengaluru against the judgment and award passed therein dated 05.10.2012.

(3.) Brief facts of this case are as under: