ORIENTAL INSURANCE CO LTD Vs. DRAKSHAYANAMMA

JUDGEMENT

(1.) All these 12 miscel laneous first appeals have arisen from the same common judgment and respective awards dated 6.9.2006 passed in M.V.C. No. 1123 of 1997 and other connected cases on the file of learned Presiding Officer, Fast Track Court-III and Addl. M.A.C.T., Tumkur (hereinafter referred to as 'the M.A.C.T.' for short).

(2.) Respective motor vehicle compensation cases were filed before M.A.C.T. by the respective injured-claimants claiming compensation for the bodily injuries sustained by them in the motor vehicle accident that occurred on 27.10.1996 at about 3 p.m. on Huliyur Road near Aladekatte within the limits of Chiknayakanahalli Police Station in Tumkur District which was caused by the driver of Matador van bearing registration No. KA 06-5878 by driving it in a rash and negligent manner. All these appeals are by the insurer of the said vehicle. The respondent No. 1 is the claimant and respondent No. 2 is the owner of said vehicle in each of these appeals. The same set of facts and question of law are involved in all these appeals. Therefore, these appeals are disposed of by this common judgment.

(3.) I have heard the arguments of Mr. O. Mahesh, learned counsel for the appellant insurance company, and Mr. M.R. Shashi-dhar, learned counsel for the respondents-claimants, in all these appeals. Perused the impugned judgment and respective awards.