NINGAPPA Vs. PREMAVVA

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants and the learned counsel appearing for the respondents.

(2.) The appeals in M.F.A.No.102917/2015 and 102918/2015 are filed by the owner and the appeal in M.F.A.No.102817/2015 is filed by the claimant challenging the judgment and award passed in M.V.C.Nos.6/2011 and 8/2011 dtd. 23/6/2015 on the file of the Principal Senior Civil Judge and Additional MACT, Ranebennur, questioning the liability as well as the quantum of compensation.

(3.) The factual matrix of the case of the claimants before the Tribunal is that they were proceeding in the vehicle bearing No.KA-35/A-862 on 17/4/2010 and at about 10.45 p.m., between Hagaribommanahalli Hospet tar, the driver of the vehicle drove the same in a rash and negligent manner. As a result, the vehicle was turtled and both of them sustained injuries.