MANJEGOWDA @ MANCHEGOWDA S/O. CHUNCHEGOWDA Vs. K.V. BASAVARAJU, S/O. VENKATEGOWDA, MAJOR, KACHANAYAKANAHALLI, KOUSHIKA POST, HASSAN TALUK, (OWNER OF GOODS AUTO BEARING REGN. NO. KA-13-8221) AND THE MANAGER, THE ORIENTAL INSURANCE CO. LTD.. DIVIS

JUDGEMENT

(1.) THESE appeals are by the claimams seeking enhancement of compensation awarded by the Tribunal.

(2.) AS these appeals are arising out of a common judgment and award of the Tribunal, they are heard together, admitted and with the consent of learned Counsel appearing for the parties, they are taken up for final disposal.

(3.) AS there is no dispute regarding injuries sustained by the claimants in a road traffic accident occurred on 23.12.2004 while they were walking on the left side of the road, near Reliance Petrol Bunk at Tharikere due to rash and negligent driving of Goods Auto Rickshaw bearing registration No. KA -13 -822.1 by its driver and liability of the insurer of the offending vehicle, the only point that remains for my consideration in the appeals is: Whether quantum of compensation awarded by the Tribunal is just and proper or does it call for enhancement ?