JAYASHRI Vs. SUBHASH SIDRAYA SALAGAR

JUDGEMENT

(1.) Both these appeals arise out of impugned judgment and award dtd. 18/3/2017 passed in MVC No.1734/2016 by learned V Addl. District and Sessions Judge and VI Addl. MACT, Belagavi, whereby the Tribunal awarded compensation in a sum of Rs.16,22,000.00 with interest at the rate of 9% per annum in favour of the claimants towards demise of late Bharamu Savadatti, who died in a fatal road traffic accident that occurred on 3/7/2016.

(2.) The occurrence of the accident and resultant demise of aforesaid late Bharamu Savadatti and offending vehicle being insured with insurance company are not in dispute and both these appeals are restricted to challenge to the quantum of compensation awarded by the Tribunal.

(3.) MFA No.104380/2019 is preferred by the appellants/claimants, while MFA No.102081/2017 is preferred by the insurance company, both of whom are aggrieved by the quantum of compensation awarded by the Tribunal.