MEENAKSHI Vs. NAZEER AHMED

JUDGEMENT

(1.) AS these two appeals are arising out of a common road traffic accident and a common judgment of the Tribunal, they are heard together and disposed of finally with the consent of learned counsel appearing for the parties by this common judgment.

(2.) AS there is no dispute regarding death of deceased Shivaputrappa and injuries sustained by his father -in -law Deewakar in the road traffic accident that occurred on 29.07.2011 due to rash and negligent driving of the offending Lorry bearing Reg. No. KA -27/A -4344 by its driver and liability of the insurer of the said vehicle, the only point remains for consideration in the appeals is:

(3.) IT is a case of death of one Shivaputrappa in a road traffic accident that occurred on 29.07.2011. His wife and three children filed a claim petition in MVC No. 970/2011 seeking compensation from the owner and the insurer of the offending motor vehicle under Section 166 of the Motor Vehicles Act. The Tribunal by impugned judgment and award has awarded a sum of Rs. 20,40,000/ - under the following heads: