B. A. Patil, J. - (1.)The present appeal has been preferred by the appellant claimants assailing the judgment and award passed by the Senior Civil Judge & JMFC and MACT, Nanjangud in M.V.C.No.87/2014 dated 24.3.2016.
(2.)Heard the learned counsel for the parties.
(3.)Though the appeal is listed for orders, with the consent of learned Counsel appearing for the parties, the same is taken up for final disposal.