SHIREESHA Vs. CHIEF REGIONAL MANAGER, HUBALI

JUDGEMENT

(1.) Though these appeals are listed for admission, with the consent of parties, the matter is finally heard and disposed of by this common order.

(2.) Mfa No.103239/2016 is preferred by the claimants in MVC No.569/2014, MFA No.103240/2016 is preferred by the claimants in MVC No.570/2014. MFA No.103696/2015 is preferred by the Insurance company in MVC No.569/2014 and MFA No.103697/2015 is preferred by the Insurance company in MVC NO.570/2014 being not satisfied with common judgment and award dated 24.08.2015 passed by MACT-XII, Ballari.

(3.) The brief facts which are necessary for the disposal of these appeals are as under : These claim petitions were filed under Section 166 of M.V. Act by the dependants of one Obalapathi and deceased Sharavankumar in respect of accidental death said to have taken place on 26.11.2012 at about 11.00.p.m. when said Obalapathi and Sharavankumar were returning to Ballari in an Indica car bearing No.AP- 02-P-0924 after participating in Moharam Festival in Koneti Palyam, when they reached near the land of one Pompa Reddy in Joladarashi village, a lorry bearing No.AP-03/6199 came in rash and negligent manner from the opposite direction and dashed against the car. In view of the impact of the accident, the car caught fired and the inmates of the car namely Obalapathi and Sharavankumar got burnt at the spot. Hence, the claim petitions were filed seeking grant of suitable compensation.