RAMAPPA PUTTAPPA GOURANAVAR DEVAGIRI Vs. DEVEERAWWA

JUDGEMENT

(1.) This appeal is preferred against the award dated 20th December 1989 passed by the II Additional District Judge and M.A.C.T. Dharwad, in M.V.C. No. 410/ 1981.

(2.) The Tribunal has awarded a sumof Rs. 19,000/- as compensation to the petitioner with costs and interest at 6% per annum from the date of the petition till the date of payment. It has dismissed the petition as against the Insurance Company.

(3.) There was also another petitionbeing M.V.C. No. 257/1981 filed by the mother and the brother of the deceased Channabasappa. Infact M.V.C. No. 257/ 1981 and M.V.C. No. 410/1981 were filed in time before the same Tribunal. Both the cases ought to have been clubbed together ond decided. However, whether it was due to lapse on the part of the office of the Tribunal or want only or due to a mistake on the part of the parties, both the cases were not clubbed. M.V.C. No. 257/1981 was separately tried and decided on 15-2-1983. In that case, the Tribunal awarded compensation of Rs. 25,000/- to both the claimants viz., the mother and the brother of the deceased.