NAYANA N. PAI Vs. SANJEEVA SHETTY

JUDGEMENT

(1.) Though the matters are listed for admission today, with the consent of the learned counsel for both the parties, they are taken up for final disposal.

(2.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.

(3.) The factual matrix of the case is that the claimants have suffered injuries in the road traffic accident that took place on 18.10.2009. The claimants took treatment for the said injuries and also suffered permanent disability. A claim petition was filed by the claimants claiming compensation. The Insurance Company resisted the said claim petition by filing the statement of objections. The Tribunal, after considering the material on record, in MVC No.124/2010 awarded the compensation of Rs.3,71,000/- and in MVC No.125/2010 awarded the compensation of Rs.2,48,300/-. Being aggrieved by the said judgment and award, the present appeals are filed by the claimants.