VENKATESH Vs. SRI. K. GAJENDRA, S/O. KEMPEGOWDA

JUDGEMENT

(1.) AS these appeals are arising out of a common judgment and award passed by the Tribunal, they are heard together and disposed off by this common judgment. Although these appeals are listed in the orders list, they are heard, admitted and with the consent of learned Counsel appearing for the parties, they are taken up for final disposal.

(2.) FOR the sake of convenience parties are referred to as they are referred to in the claim petition before the Tribunal.

(3.) AS there is no dispute regarding occurrence of accident, negligence and liability of the insurer of the offending vehicle, the only point that remains for my consideration in the appeal is: Whether quantum of compensation awarded by the Tribunal is just and reasonable or does it call for enhancement or reduction?