SAROJAMMA Vs. RAM RATHAN SIKHWAL

JUDGEMENT

(1.) Though these appeals are listed for admission, with the consent of learned counsel on both sides, they are heard finally.

(2.) These three appeals are filed by the claimants assailing the judgment in MVC.No.119/2014 C/w. MVC.Nos.120/2014 and 117/2014 filed under Section 163- A of the Motor Vehicles Act, 1988 (for short 'the Act') being aggrieved by the dismissal of their claim petitions on 12/07/2016 by the Court of the Senior Civil Judge & Addl. Motor Accident Claims Tribunal at Holalkere (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 ranking before the Tribunal.