MAHESH Vs. KRISHNANAND KAMMATH

JUDGEMENT

(1.) These two appeals are filed by the claimants seeking enhancement of compensation awarded by the Court of VIII Additional District and Sessions Judge and Additional M.A.C.T., Belagavi vide Judgment and Award dated 18.04.2017 in M.V.C.Nos.1924 of 2016 and 1925 of 2016 respectively.

(2.) We have heard the learned counsel appearing for the claimants and learned counsel appearing for the respondent-Insurer.

(3.) The admitted facts of the case are, on 19.05.2015 at about 10.15 a.m. claimants were travelling in their Santro Car bearing No.KA-53/M-3812 towards Mudabidri and when they reached near Arabil Ghat, Yellapur on N.H- 63 Yellapur-Ankola Road a lorry bearing No.KL-11/X-9933 which was driven in a rash and negligent manner dashed against their vehicle and as a result, the claimants sustained grievous injuries. The claimant in M.V.C.No.1924 of 2016-Shri Fakeeragouda Shanmukhappa Siddanagoudar filed petition under Section 166 of the Motor Vehicles Act seeking compensation of Rs.40,00,000/- with interest and claimant in M.V.C.No.1925 of 2016-Shri Mahesh Veerabhadrappa Harakuni, had filed petition under Section 166 of the Motor Vehicles Act seeking compensation of Rs.25,00,000/- with interest.