NEW INDIA ASSURANCE CO. LTD. Vs. SHRIKANTH

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant-Insurance Company, learned counsel appearing for respondent No. 1/claimant and the learned counsel appearing for respondent No. 2/owner in all the appeals.

(2.) These appeals are filed challenging the common judgment and award dtd. 27/3/2015 passed in MVC Nos. 1632/2013, 1634/2013, 1638/2013, 1639/2013, 1640/2013, 1641/2013 and 1642/2013, respectively, on the file of Senior Civil Judge and Addl. Motor Accident Claims Tribunal, Saundatti at Saundatti ('Tribunal' for short).

(3.) The factual matrix of the case of the claimants before the Tribunal is that all the claimants were proceeding in ape rickshaw bearing registration No. KA-24/5670 towards Munavalli, at that time, a tempo trax bearing registration No. KA-25/A-8255 came from Munavalli side in a zig-zag manner and dashed against the said ape rickshaw , as a result, the claimants have sustained the injuries and they were shifted to the hospital, took treatment and spent the amount towards medical expenses and also suffered the permanent disability. Hence, the claimants are before the Tribunal.