JAYAMMA Vs. SHABBIR AHMED M. MULLA

JUDGEMENT

(1.) Though these appeals are listed for admission today, with the consent of both the learned advocates, it is taken up for final disposal.

(2.) These appeals are filed by the injured - claimants questioning the quantum of compensation awarded by the Tribunal vide judgment and award dated 5.12.2011 passed in M.V.C.Nos.1192/2008 and 1191/2008 respectively.

(3.) The factual matrix of the case is that the injured - claimants were proceeding in an autorickshaw bearing registration No.KA-06-B-3290 on 9.2.2008 at about 12.30 p.m. At that time, near the puncher shop of Kaisar at Gavimutt Village on Tumkur - Maddur Main Road, the driver of the lorry bearing registration No.KA-25-C-5359 drove the same in a rash and negligent manner and dashed against backside of the autorickshaw. As a result, both the claimants have sustained injuries. Hence, the claimants filed claim petitions claiming the compensation. The Tribunal, after considering the material available on record, awarded compensation of Rs.41,500/- in M.V.C.No.1192/2008 and Rs.31,000/- in M.V.C.No.1191/2008.