ORIENTAL FIRE AND GENERAL Vs. M.C. SHASHIDHARA

JUDGEMENT

(1.) THESE appeals are directed, against the judgment and awards, dated 30-9-1980, passed by the Motor Accidents Claims Tribunal, Chickmagalur, in M.V.C. Nos. 10 and 14 of 1979, on his file, awarding compensation of Rs. 43,000/- in the case of injured and Rs. 49,000/- in the case of death.

(2.) M .F.A. Nos. 482 and 483/1981 are instituted by the Insurance Company, against the awards passed in M.V.C. Nos. 10 and 14 of 1979 challenging its liability to pay compensation. M.F.A. 1788 and 1849 of 1981 are instituted by the owner, against the awards passed in M.V.C. Nos. 10 and 14/1979. According to them the entire compensation shall be, if at all they are liable, should be added on the Insurance Company. They also contended that the compensation awarded in each case is very much on the higher side. The owner has also challenged the finding given by the Tribunal with regard to the actionable negligence.

(3.) IN M.V.C. No. 14/1979 the following issues have been raised: