N.MALLIKARJUNA Vs. T.KRISHNA

JUDGEMENT

(1.) The four Miscellaneous First Appeals by the Insurer arise out of four claim petitions in MVC Nos.95, 96, 97 and 98 of 2011 on the file of Motor Accident Claims Tribunal-X, Ballari, filed by the 1 st respondent-N.Mallikarjuna.

(2.) The cross objections are filed by the claimant.

(3.) Briefly stated the facts of the case are, a Tata Indica Car bearing registration No.KA-35/1236 fell into the left bank canal of Tungabhadra river on 2nd September, 2010. Claimant's mother, wife and two children died in the accident. Claimant, who is also the owner of the car filed aforementioned claim petitions. The Tribunal, after adjudication, has awarded the compensation of different quantum in each case.