VIJAYAKUMAR Vs. RATHNAMMA

JUDGEMENT

(1.) These two appeals arise out of the judgment and award passed in MVC No.176/2014 dtd. 27/9/2017 by the learned Additional Senior Civil Judge and MACT-XIII, Madhugiri and the judgment and award passed in MVC No.833/2018 dtd. 1/10/2018 by the learned Principal Senior Civil Judge and MACT, Madhugiri.

(2.) The parties would be referred to as per their ranks before the Tribunal.

(3.) The owner of the offending vehicle is before this Court in these appeals assailing the liability fastened upon him by the Tribunals in respect of the accident dtd. 16/2/2014 at about 4.45 p.m. involving the tractor trailer bearing Reg.No.KA-06-TA-1730-1731.