KAUSALYA Vs. BASAVARAJA

JUDGEMENT

(1.) Though this appeal is listed for orders, with the consent of learned counsel on both sides, it is heard finally.

(2.) This appeal is filed by the appellant-claimant No.2 assailing the judgment and award dated 10-6-2016 passed by the Senior Civil Judge and Additional Motor Accident Claims Tribunal, Holalkere, (hereinafter referred to as Tribunal , for the sake of convenience) in M.V.C. No.119 of 2013.

(3.) We have heard learned counsel for the appellant and learned counsel for respondent Nos.2 and 3.