AUTHORIZED OFFICER Vs. CHANNAMMA

JUDGEMENT

(1.) Since the appeals and cross-objections arise out of the same accident, they are clubbed, heard together and disposed of by this common judgment.

(2.) The insurer and claimants have preferred these appeals and cross-objections challenging the common judgment and award dated 11.03.2016 passed in MVC Nos.58/2015 and 59/2015 by the Court of the Senior Civil Judge and MACT, Maddur ('Tribunal' for short).

(3.) The claimants instituted petitions in MVC Nos.58/2015 and 59/2015 under Section 166 of Motor Vehicles Act, 1988 claiming compensation for the death of Smt. Alamelu Mangamma @ Girija and Sri. R.T. Sridhara in the road traffic accident which occurred on 02.12.2014.