MINA LIMBU Vs. SHRIRAM GENERAL INSURANCE CO. LTD

JUDGEMENT

(1.) Heard the learned counsel for the appellants and learned counsel for respondent No.1 and perused impugned judgment and award passed in M.V.C.No.1875/2013 dated 04.08.2014 rendered by the Tribunal.

(2.) This appeal is preferred by the claimants/appellants against the judgment and award passed by the Court of Small Causes & XXVI A.C.M.M., Bengaluru in M.V.C. No.1875/2013 seeking enhancement of compensation.

(3.) First respondent is the insurer of the vehicle involved in the accident and second respondent is the owner. For the purpose of convenience, parties will be referred to hereafter with their ranks before the Tribunal.