M. RAVINDRAKUMAR, S/O. SRI. MUNIPOOJAPPA AND SRI. HARIPRAKASH M. S/O. SRI. MUNIPOOJAPPA Vs. SRI. A. KRISHNAPPA, S/O. LATE AKKALAPPA

JUDGEMENT

(1.) THESE two appeals by the owner and driver of the offending vehicle and the claimant are arising out of the same judgment and award dated 15/01/2005 passed in MVC No. 98/1997 by the Principal Civil Judge (Sr. Dn.) and CJM and Motor Accidents Claims Tribunal, Kolar. (hereinafter referred to as 'Tribunal' for short).

(2.) THE Tribunal by its judgment and award has awarded a sum of Rs. 35,000/ - under different heads until interest at 6% per annum from the elate of petition till its payment, as against the claim of the claimant for a sum of Rs. 4,00,000/ -, on account of the injuries sustained by him in the road traffic accident.

(3.) WE have heard Sri P. Mahesha, learned Counsel appearing for the driver and owner of the offending vehicle and Sri Santhosh Kumar K.P. on behalf of Sri Venkatesh R. Bhagat, learned Counsel for the claimant at considerable length of time.