S SUMALATHA Vs. AHAMED ALIKHAN

JUDGEMENT

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

(2.) This appeal is preferred by the appellants-claimants being aggrieved by the judgment and award passed by the Itinerary Senior Civil Judge and Additional Motor Accident Claims Tribunal, (for short, 'Tribunal') Hosadurga, in M.V.C. No.17 of 2013 dated 20-9-2014.

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