K A KUTTAPPA Vs. M U BOPPANNA

JUDGEMENT

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

(2.) Appellants are the parents of the deceased Goutham. Being aggrieved by the dismissal of the claim petition by judgment and award dated 02.06.2012 filed by them in MVC.No.9/2011 by the Sr. Civil Judge and MACT at Virajpet (hereinafter referred to as 'the Tribunal for the sake of convenience) the claimants have preferred this appeal.

(3.) The parties shall be referred to in terms of their status before the Tribunal.