- (1.) Leave granted. Mr. Anirudh Sanganeria, Learned Counsel, appeared for Appellants and Mr. Sharana Gouda Patil, Learned Counsel appeared for Respondents.
(2.) Appellants as Claimants had filed a claim Petition MVC No. 97/2006, before Motor Accident Claims Tribunal and Fast Track Court-III, Raichur, (hereinafter referred to as 'Tribunal') for awarding compensation to them on account of death of Anneppa Swamy in a motor accident.
(3.) The accident had taken place on 30.11.2005. Deceased Anneppa Swamy was admittedly working as Driver of Respondent No. 1, that is, North-East Karnataka Road Transport Corporation (hereinafter shall be referred to as the 'Corporation').;