LALITABAI Vs. ARIF ALI

JUDGEMENT

(1.) MFA No.202101/2018 is filed by the claimants in MVC No.544/2015 and the appeal in MFA No.202103/2018 is filed by the claimants in MVC No.543/2015 under (for short 'M.V.Act') aggrieved by the common judgment and order dtd. 4/10/2017 passed in MVC Nos.543/2015 and 544/2015 on the file of the Second Additional Senior Civil Judge and Motor Accident Claims Tribunal at Kalaburagi (for short 'Tribunal').

(2.) The parties shall be referred to as per their rankings before the Tribunal.

(3.) Facts leading up to filing of the present appeals in brief are that, on 19/11/2010 at about 12.30 p.m. the deceased Pruthviraj and deceased Akash were returning on a motorcycle bearing registration No.KA-32/V-1733. On Chittapur - Kalaburagi road, when they reached near Ganga Parameshwari College, a lorry bearing registration No.MH-25/U-0194 benig driven by its driver in a rash and negligent manner came on a wrong side and dashed to the motorcycle of the deceased resulting in the accident causing grievous injuries to the aforesaid Pruthviraj and Akash who succumbed to the same on the spot. In this regard, a case in Crime No.143/2014 was registered.