NETRAMMA Vs. S. G. REVANSIDDAPPA

JUDGEMENT

(1.) MFA Nos.4568/2019, 4566/2019 and 4567/2019 are filed by the claimants under Sec. 173(1) of Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act') challenging the very same judgment and award passed by the III Additional Senior Civil Judge & VII MACT, Davangere dtd. 2/2/2019 in ECA Nos.10/2018, 8/2018 and 9/2018, respectively seeking enhancement of compensation. Since the above appeals are arising out of the same accident, all the appeals are clubbed, heard together and are being disposed of by this common judgment.

(2.) Facts giving rise to the filing of the appeals briefly stated are that the claimants in all the appeals are the employees under respondent No.1. On 17/9/2017 at about 10.30 A.M., as per the direction of respondent No.1, the claimants are proceeds to Arecanut garden belongs to him situated at Hiretogaleri Village by traveling in tractor and trailer bearing Registration No.KA-17/TB-1976 and MYU- 5880, the driver of the said tractor and trailer drove the same in a rash and negligent manner without taking care towards the claimants, who are traveling in the said trailer. As a result of the said driving trailer was toppled down in challen from bridge and caused the accident. Due to impact, all the claimants sustained grievous injuries and were hospitalized.

(3.) The claimants filed separate claim petition before the Tribunal seeking compensation for the injuries sustained by the claimants along with interest.