PRIYA Vs. ARMUGAM

JUDGEMENT

(1.) This appeal is listed to ascertain the status of Civil Appeal No.9694 of 2013 arising out of S.L.P. (Civil) No.7586 of 2012 before the Honourable Supreme Court. Learned counsel for the respective parties submit that the said Civil Appeal was considered by a Three Judge Bench of the Honourable Supreme Court and an opinion has been rendered on 24.11.2017 which is reported in AIR 2017 SC 5710 and that this appeal may be disposed of. Therefore, with the consent of learned counsel on both sides, the appeal is heard finally.

(2.) The claimants in M.V.C. No.3860 of 2009 have preferred this appeal being aggrieved by the dismissal of their claim petition by judgment and award dated 13.12.2010 passed by the Motor Accident Claims Tribunal, Bengaluru (hereinafter referred to as the 'Tribunal' for the sake of brevity).

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