SULOCHANA Vs. MOHAMMAD SALEEM 1 KALADAGI

JUDGEMENT

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

(2.) The appellants were the claimants in M.V.C.No.475/2006 before the III Additional Civil Judge (Sr.Dn.) & CJM, Dharwad (herein after referred to as 'the Tribunal' , for the sake of convenience). By judgment and award dated 04.06.2009, the Tribunal has granted compensation of Rs.1,10,000.00 to the claimants by directing respondent Nos.1 and 2 to jointly and severally satisfy the award. Not being satisfied with the quantum of compensation, the claimants have preferred this appeal.

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