KRISHNA Vs. MANAGING DIRECTOR KSRTC

JUDGEMENT

(1.) Though this appeal is listed to consider I.A. No.2 of 2018, with the consent of learned counsel on both sides, it is heard and disposed off finally.

(2.) This appeal is filed by the claimants assailing the dismissal of the claim petition filed by them before the Court of Small Causes and Motor Accident Claims Tribunal, at Bengaluru, (hereinafter referred to as 'Tribunal', for the sake of convenience) in M.V.C. No.7482 of 2016 dated 25-10-2017.

(3.) We have heard learned counsel for the appellants and learned counsel for the respondent.