JAVARANAYAKA Vs. RAHEES MOHAMMED CHIRUTHAPARAMBAN

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 19.11.2016 passed in MVC No.166/2016 by the Senior Civil Judge & JMFC and Motor Accident Claims Tribunal, Nanjangud (hereinafter referred to as the 'Tribunal' for the sake of brevity).

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

(3.) Appellant-Claimants filed claim petition seeking compensation on account of death of Krishna, son of claimant Nos. 1 and 2 and brother of claimant Nos. 3 and