SOMASHEKHARA Vs. T. KUMARA S/O K THIMMAIAH

JUDGEMENT

(1.) THESE two appeals have been taken together for disposal as they arise out of common accident, as against the common judgment and award passed by the Senior Civil Judge and Addl. MACT, Hiriyur in MVC Nos. 80/2009 and 113/2009 respectively dated 23.9.2011. The Tribunal, having held that the accident was due to the negligence on the part of the rider of the motorcycle bearing No.KA 16 K 5396, who dashed against the claimants in MVC Nos. 80/2009 and 113/2009 respectively, when they were proceeding near Mahalingappa's land on the left side of Chillahally road of Hiriyur taluk on 1.12.2008 around 6.15 p.m., has awarded a compensation of Rs. 37,200/ - and 1,12,400/ - respectively on the following heads: In MVC No. 80/2009: <FRM>JUDGEMENT_2009_TLKAR0_2012.html</FRM> Being not satisfied, these appeals are filed.

(2.) HEARD .

(3.) ACCORDINGLY , appeals are allowed in part.