SHRUTHI Vs. SUNIL KISHORE PAIS

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-claimants have preferred this appeal, assailing the judgment and award dated 19.01.2018 passed in MVC No.423/2017 by the II Additional District Judge and MACT at Tumakuru (hereinafter referred to as 'Tribunal')

(3.) We have heard the arguments of learned counsel for the appellants as well as respondent-Insurance Company.