IQBALKHAN PATHAN Vs. ERAMMA

JUDGEMENT

(1.) Heard Sri.Shreevatsa Hedge and Sri.Rajesh B. Rajanal.

(2.) These three appeals arise out of the common judgment and award passed in MVC Nos.505, 506 and 507 of 2011 on the file of the Addl. Senior Civil Judge and JMFC, Hosapete dated 03.11.2012.

(3.) The brief facts of the cases are as under: Three claim petitions came to be filed under Section 166 of the Motor Vehicles Act contending that on 20.01.2011 at about 10.45 a.m. near Hampi main gate, Hampi, when the claimants were proceeding as pedestrians, driver of a Maxi Cab bearing No.KA-05/A- 1120 came in a rash and negligent manner and dashed against the claimants, whereby they fell down and sustained grievous injuries and they were shifted to the hospital and they had to spend huge sum of money and thus sought for awarding suitable compensation.