UJWALA PRASAD Vs. NEW INDIA ASSURANCE COMPANY LTD

JUDGEMENT

(1.) M.F.A.Nos.3920/2009, 3916/2009, 3917/2009, 3918/2009 and 3919/2009 are filed by the owner challenging the common judgment and award dated 31.12.2008, passed in M.V.C.Nos.36/2007, 4/2007, 7/2007, 8/2007 and 19/2007, on the file of the Civil Judge, (Sr.Dn.) and MACT Doddaballapura, ('the Tribunal' for short) fastening the liability on the insured/owner to pay the compensation.

(2.) M.F.A.No.10548/2012 is filed by the owner challenging the judgment and award dated 08.07.2011, passed in M.V.C.No.683/2010, on the file of the II Additional District Judge and MACT-II, Davangere, ('the Tribunal' for short), questioning the liability fastened on the owner-cum-insured.

(3.) This Court vide order dated 11.02.2016 ordered to connect M.F.A.No.10548/2012 along with other appeals since the question involved in the matter is similar and even though M.F.A.No.10548/2012 is different from other cases, it is taken up for common disposal in view of the earlier order.