AYYANAGOUDA Vs. NAGAPPA

JUDGEMENT

(1.) WHILE , MFA Nos. 32252/2011 and 32253/2011 have been filed challenging the liability to pay compensation for the injuries sustained by the injured, the other two appeals have been filed by the aforesaid injured seeking enhancement of compensation.

(2.) AS all these matters arise out of the same accident and common judgment and award, they are taken together for consideration.

(3.) THE Tribunal after hearing the counsel and appreciating the evidence on record, held the rider negligent and responsible for the accident and granted a sum of Rs. 96,399/ - as compensation in MVC No. 1318/2008, whereas a sum of Rs. 95,430/ - is awarded in MVC No. 1319/2008 with interest at 6% per annum. The injured have filed MFA No. 30173/2011 and MFA No. 30272/2011, whereas the insurer have filed the other two appeals challenging the liability.