PEERSAB AKRAM NADAF Vs. SHANKAR SHIDDAPPA PUJERI

JUDGEMENT

(1.) These appeals are filed by the claimants questioning the correctness and legality of the judgment and award passed in MVC Nos. 3158 and 3159 of 2005, dated 31-7-2009 by the Fast Track Court No. III and Member Additional Motor Accident Claims Tribunal, Belgaum and enhancement of compensation is sought for in these appeals. Though matters are listed for orders by consent of learned Advocates appearing for the parties and also in view of the fact the certified copies of depositions and exhibits having been made available, it is taken up for final hearing.

(2.) I have heard the arguments of learned Advocates appearing for the parties.

(3.) Facts in brief leading to filing of these appeals are as under: