SHRISHAIL BEERAPPA METI Vs. RAJASHEKAR CHANABASAPPA CHIKODI,

JUDGEMENT

(1.) THESE appeals are by the claimants chal lenging the common judgment and dif ferent awards passed by the Tribunal on the ground of quantum as wel l as l iabi lity.

(2.) AS these appeals arise out of a common road traf fic accident and common judgment of the Tribunal, they are heard together, admitted and disposed of by this common judgment.

(3.) AS there is no dispute regarding injuries sustained by claimants in a road traff ic accident that occurred on 31.08.1999 on Gokak to Mahingpur road due to contributory negligence of drivers of maxi -cab bearing Reg.No.KA.23/4999, for short 'maxi cab' and mini lorry bearing Reg.No.22/5505 for short mini lorry and 50% l iabi l ity fastened on the Insurer of the maxicab, the point that arise for consideration in these appeals is: