ERANNAGOWDA Vs. K S PUTTARAJA

JUDGEMENT

(1.) This appeal is filed by the legal heirs of the deceased-Santhosh by assailing the judgment and award dated 15.6.2013 passed in MVC No.91/2012 by the Motor Accident Claims Tribunal at Holenarasipura (hereinafter referred to as 'Tribunal' for the sake of brevity).

(2.) We have heard the arguments of learned counsel for the appellants as well as learned counsel for the respondent-insurance company and perused the material on record.

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